THE OFFICE INCHARGE, CENTRAL SOIL & WATER CONSERVATION RESEARCH & TRAINING INSTITUTE AND ORS. Vs. M. BASAVARAJ AND ORS.

JUDGEMENT

(1.) ALL these three appeals arise from the judgment, dated 17.01.2013 passed by the Motor Accident Claims Tribunal -II, Ballari (hereinafter referred to as 'the Tribunal' for short) in M.V.C. No. 995/2012. M.F.A No. 21083/2013 is filed by the former owner of the vehicle in question, M.F.A. No. 21733/2013 is filed by the Insurance Company and M.F.A. No. 21834/2013 is filed by the claimants.

(2.) SRI M.B. Kanavi, the learned counsel for the appellant in M.F.A. No. 21083/2013 submits that the former owner has to file this appeal because the Tribunal has said that all the respondents are jointly and severally liable to pay the compensation to the claimants.

(3.) SRI Y. Lakshmikant Reddy, the learned counsel for the claimant appellants submits that for the death of 19 years old boy, the Division Bench by its judgment, dated 10.10.2013 passed in M.F.A. No. 24893/2010, has awarded Rs. 5,59,500/ -.