BRANCH MANAGER Vs. LAXMAN; RANGAPPA YAMANAPPA METI; RAMANNA YAMANAPPA METI; SOMAPPA YAMANAPPA METI; YALLAVVA NEELAPPA METI AND ORS

JUDGEMENT

(1.) Though these appeals are listed for admission, with the consent of learned counsel for the parties, matter is taken up for final disposal.

(2.) These six appeals arise out of judgment and awards dated 16.06.2009 in M.V.C.Nos.409, 410, 411, 635, 636 & 638/2005 on the file of Fast Track Court-II and Member, MACT.No.IX, Bagalkot. Claimants lodged these claim petitions upon the death of one Smt. Rukmavva and her two children in a road traffic accident, which occurred on 20.05.2005. M.F.A.Nos.22927/2005 to 22929/2005 are filed by brothers-inlaw of the deceased Rukmavva. M.F.A.Nos.23202/2005 to 23204/2005 are filed by the brother of deceased Rukmavva.

(3.) Occurrence of accident and death of the victims are not in dispute.