RAMESH RAO, Vs. VIJAYAMMA,

JUDGEMENT

(1.) AS these two appeals are arising out of a common road traffic accident, they are heard together and disposed of finally by this common judgment with the consent of the learned counsel appearing for the parties.

(2.) FIRST respondent in both the claim petitions filed two separate claim petitions before the MACT, Shivamogga and Bhadravathi respectively, seeking compensation under Sec. 166 of the Motor Vehicles Act from the owner, driver and the insurer of the offending vehicle. The Tribunal by impugned judgment and award has awarded compensation of different sums and directed the driver and owner to pay compensation jointly and severally and dismissed the appeal against the Insurance Co. on the ground that driver did not possess a valid and effective driving licence as on the date of accident.

(3.) AGGRIEVED by the said award of the Tribunal, owner has preferred these appeals.