LAKSHMAMMA Vs. C DAS

JUDGEMENT

(1.) These appeals arise out of a common judgment and awards made by the Motor Accidents Claims Tribunal, Bangalore Rural District, Bangalore, in M.V.C. Nos. 91, 92, 93, 94, 95, 96, 144 and 175 of 1979, dated June 19, 1982.

(2.) The brief facts are these : A tourist bus No. MED 2844 and a goods vehicle bearing No. MYD 2462 were involved in an accident that occurred on April 11, 1979, at about 9-30 p.m. on Bangalore Mysore road near Kanmanike village. The bus was coming from Mysore side whereas the truck was going towards Mysore side. They collided on the road as the result of which 7 persons travelling in the truck died. The legal heirs of the deceased persons instituted seven claim petitions before the Claims Tribunal as M.V.C. Nos. 91 to 96 and 175 of 1979 claiming compensation from respondents.

(3.) M.V.C. No. 144 of 1979 is by the truck owner. He claimed compensation for damages to the truck. The respondents are the owner, driver and insurer of the bus and also of the truck.