ROOPESH AND ORS. Vs. RANGAIAH AND ORS.

JUDGEMENT

(1.) SINCE both these appeals are directed against the judgment and award dated 30.10.2010 passed by the Presiding Officer, Fast Track Court -III and M.A.C.T., Mysore in M.V.C. No. 23/2008, they are taken together for consideration.

(2.) FACTS briefly stated:

(3.) THE claimant/injured being aggrieved by the inadequacy of compensation awarded by the Tribunal has filed M.F.A. No. 6848/2011 whereas, the owner of the offending vehicle challenging the liability has filed M.F.A. No. 1401/2011.