BRANCH MANAGER, ORIENTAL INSURANCE CO LTD Vs. VIDYA; RAJEVAPPA MALLAPPA DESAI MAJOR; DIVISIONAL CONTROLLER; GANESH; RAJEVAPPA MALLAPPA DESAI AND OTHER

JUDGEMENT

(1.) M.F.A.Nos. 32087/2010, 32089/2010, 32090/2010, 32091/2010, 32094/2010, 32095/2010, 30377/2011, 30378/2011, 30379/2011, 30380/2011, 30381/2011 and 30382/2011 are arising out of the common judgment and award dated 07.06.2010 in MVC Nos.61/2008, 63/2009, 64/2009, 65/2009, 67/2009 and 68/2009 on the file of the Senior Civil Judge and Member, MACT-IX at Basavanabagewadi.

(2.) Brief facts which gave rise to these appeals are as under:

(3.) Both the NWKSRTC and Oriental Insurance Company-insurer of the tempo are aggrieved by the finding as to the negligence attributed to their drivers in equal proportion.