G VENKATESH Vs. RUKMINI

JUDGEMENT

(1.) THESE appeals are directed against the judgment and award dated 21 -08 -2010 made in MVC No.104/2009 passed by the Motor Accident Claims Tribunal, Mysore (hereinafter referred to as 'the Tribunal' for short).

(2.) SINCE the common question of law and facts are involved in this appeal and common judgment and award dated 21 -08 -2010 passed in MVC No.104/2009 has been challenged, both the appeals are clubbed together and disposed of by this common judgment.

(3.) THE appellant in MVC No.10736/2010 is the owner of the offending vehicle. Being aggrieved by the judgment and award insofar as fastening the liability on the owner of the vehicle to pay the compensation, he has filed this appeal.