G K SHASHI Vs. N S SHANMUGARAMAN

JUDGEMENT

(1.) ALL these appeals under Section 173(1) of the MV Act are arising out of the common judgment and award dated 30.11.2007 in MVC Nos.1648/2005,1649/05 and 1650/05 on the file of Fast Track Court -I & Motor Accident Claims Tribunal (for short 'Tribunal'),Mandya.

(2.) THE brief facts which gave rise to these appeals are as under: -

(3.) BEING aggrieved by the judgment and award passed in MVC No.1650/2005 on account of death of Dr. Chandramouli, the United India Insurance Company Limited -the insurer of the car has filed MFA No.7148/2008. The Oriental Insurance company the insurer of the lorry filed MFA No.4416/2008 and the wife and the minor son of the deceased filed MFA No.2991/2008 for enhancement of compensation. Since a meager amount of Rs.20,000/ - has been awarded to the mother of the deceased in MVC.No.1649/2005, out of total compensation of Rs.18,41,000/ - on account of death of her son Dr.Chandramouli, she filed MFA No.1831/2008 for enhancement of compensation awarded to her. Being aggrieved by the award of compensation of Rs.50,000/ - in MVC No.1648/2005 on account of damage caused to the car, the Oriental Insurance Company the insurer of the lorry has filed MFA No.4417/2008.