BOOPATHY Vs. SREENIVASAN A. AND ORS.

JUDGEMENT

(1.) Two appeals by the owner of the Ambassador Car bearing Reg. No. KA.03.M.9607 and two appeals by the injured claimant and the husband of deceased Smt. Renuka are arising out of the judgment and award dated 05/02/2014, passed in MVC Nos. 3009/2011 & 3832/2011, by the XI Additional Judge, Court of Small Causes and Motor Accident Claims Tribunal, Bangalore (SCCH -12), (hereinafter referred to as 'Tribunal' for short).

(2.) The Tribunal by its common judgment and award, has awarded a sum of Rs. 11,88,785/ - and Rs. 9,20,364/ - respectively, under different heads with interest at 6% p.a., from the date of petition till its realization against the claim of the injured claimant for a sum of Rs. 70,00,000/ - in M.V.C. No. 3009/2011 on account of the injuries sustained by him and Rs. 30,00,000/ - in M.V.C. No. 3832/2011, for the death of deceased Smt. Renuka, wife of the claimant in the road traffic accident, fastening liability on the owner of the Ambassador Car bearing Reg. No. KA.03.M.9607.

(3.) In brief, the facts of the case are: