FATHIMA KAUSAR ZAHUR AHMED MOMIN Vs. AFZAK SHARIF

JUDGEMENT

(1.) BOTH these appeals are arising out of the common judgment and award dated 24.08.2010 in MVC Nos.137/2006 and 138/2006 on the file of the Additional M.A.C.T, Sirsi.

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

(3.) BOTH the claim petitions were contested by the insurer of auto -rickshaw. They came up for consideration before the Tribunal. The Tribunal on appreciation of evidence recorded a finding that the accident and the injuries sustained by both the claimants were due to the negligence of the driver of the auto -rickshaw and thereby the Tribunal awarded a total compensation of Rs.1,30,000/ - and Rs.75,000/ - respectively.