SURESH AND ORS. Vs. UMESH AND ORS.

JUDGEMENT

(1.) This appeal is preferred by the appellant -claimant against the judgment and award dated 16.02.2010 in MVC No. 70/2009 on the file of the Civil Judge (Sr. Dn.) and Member, Addl. MACT., Ramadurga.

(2.) By the impugned judgment and award, the Tribunal has awarded a total compensation of Rs. 70,000/ - to the claimant and called upon the owner of the Maxi Cab to satisfy the award. The claimant who is dissatisfied with the quantum of compensation awarded by the Tribunal as well as the liability fastened on the owner of the Maxi Cab, has filed this appeal.

(3.) I have heard both the learned counsel appearing for the appellant -claimant and respondent -Insurance Company. Upon hearing the submission made by the learned counsel and upon perusal of the records, the following points would arise for my determination is: