CHANDRAPPA Vs. H N NAGAPPA

JUDGEMENT

(1.) MFA.No.102305/2014 is arising out of the MVC.No.357/2010 and MFA.No.102306/2014 is arising out of the MVC.No.358/2010. Both the appeals are filed by the claimants/injured, being aggrieved by the common judgment and award dtd. 20/6/2014 passed in the above said MVC numbers by the Sr.Civil Judge cum Member VI-MACT, Kudligi (for short, 'Tribunal').

(2.) Heard Ms.Reshma Madiwalar, learned counsel appearing for the appellants/claimants, Sri.R.R.Mane, learned counsel appearing for the respondent No.3/Insurer of tractor-trailor and Sri.M.Y.Katagi, learned counsel appearing for the respondent No.6/Insurer of Maxi Cab.

(3.) Though the driver and the owner of the tractortrailor are served, they remained absent. Hence, placed exparte.