GOPAL Vs. SHAPHIULLA V DANDIN

JUDGEMENT

(1.) THESE appeals are filed by the claimants seeking enhancement of compensation awarded by the Tribunal.

(2.) AS these appeals are arising out of the common judgment of the Tribunal and arising out of the same road traffic accident, they are heard together and disposed of by this common judgment.

(3.) AS there is no dispute regarding death of five persons and injuries sustained by two persons in the road traf f ic accident occurred on 11.11.2006 due to rash and negl igent driving of goods truck bearing registration No.KA -26/A -2379 by its driver and liability of the insurer of the said vehicle, the only point that arises for consideration is: