MUNIRAJU Vs. T H RAVIKUMAR

JUDGEMENT

(1.) The claimants in MVC Nos.7165/2008 and 7166/2008 on the file of M.A.C.T., Bengaluru, have come up in these two appeals impugning the common judgment and award dated 07.01.2010 in dismissing their claim petitions filed seeking compensation for the injuries suffered in a road traffic accident that occurred on 11.05.2008.

(2.) Though these appeals are at the stage of admission, since lower Court records are received, the same are taken up for final disposal with the consent of learned counsel appearing for both the parties.

(3.) The case of claimants before the Tribunal is that the claimant in MVC No.7165/2008 - Muniraju was the rider and claimant in MVC No.7166/2008 - Periyappa was the pillion rider on motorcycle bearing registration No.KA-04-ES-1089. When they were proceeding on Doddaballapura Road near Naganehalli (Nagenahalli) gate towards Bengaluru, they were hit by a Car bearing registration No.KA-43-M-1099, which came from Yelahanka and proceeding towards Doddaballapura, and as a result, they sustained injuries.