(1.) MFA No.100838/2023 is arising out of MVC No.757/2019. MFA No.100833/2023 is arising out of MVC No.755/2019. MFA No.100852/2023 is arising out of MVC No.756/2019. These appeals have been filed by two injured/claimants and the claimants of the deceased Mahantesh seeking enhancement of compensation being aggrieved by the judgment and award dtd. 3/1/2022 passed in MVC Nos.755 to 757 of 2019 on the file of MACT-III and Principal Senior Civil Judge and CJM, Ballari (for short, 'Tribunal').
(2.) Heard Smt.Soubhagya.S.Vakkund learned counsel appearing for the appellants in all the appeals and Sri.S.S.Koliwad learned counsel appearing for the respondent No.3/Insurance Company.
(3.) Learned counsel appearing for the appellant in MFA No.100838/2023 (MVC No.757/2019) submits that the Tribunal has erred in not awarding any compensation under the head of loss of future income of the appellant/injured, despite the fact that the doctor has assessed the disability of the injured at 25%. She seeks to re-compute the compensation, considering the disability and assessing the notional income of the injured. In MFA No.100833/2023 (MVC No.755/2019), she submits that the Tribunal has awarded global compensation of Rs.11,000.00 which is on the lower side. Hence, she seeks to reassess the same appropriately by taking note of the injuries sustained by the appellant/claimant. In MFA No.100852/2023 (MVC No.756/2019), she submits that the Tribunal has committed an error in awarding compensation under the heads of loss of dependency, loss of consortium and loss of estate. She seeks to reassess the same by enhancing the compensation appropriately. Hence, she seeks to allow all the appeals filed by the claimants/appellants.