GENERAL MANAGER Vs. RANGAPPA ALIAS RANGANATHA

JUDGEMENT

(1.) THESE appeals are by the insurer of a mini bus challenging the judgment and award passed by the Tribunal on the ground of negligence and liability.

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

(3.) THERE is no dispute regarding certain injuries sustained by three persons in a road traffic accident that occurred on 24.09.2008 by involvement of a mini bus and a Vijayalakshmi Transport bus while traveling as passengers in a mini bus and negligence and liability of Vijayalakshmi Transport bus to the extent of 50% and quantum of compensation awarded. Therefore, the points that arise for consideration are: