SANNA TAYAPPA AND ORS. Vs. MOINUDDIN AND ORS.

JUDGEMENT

(1.) These appeals are by the claimants challenging the judgment and awards passed by the Tribunal on the ground of liability and quantum.

(2.) I have heard the learned counsel appearing for the claimants and the learned counsel appearing for the insurer of offending tractor.

(3.) As there is no dispute regarding death of Vijamma and Dodda Tayappa in the road traffic accident that occurred on 15.05.2006 due to rash and negligent driving of the driver of the tractor bearing registration No. AP -22 -K -5635, the points that arise for consideration are as under: