IMAM Vs. VITHAL

JUDGEMENT

(1.) THE appellants dissatisfied with the amount of compensation granted by the Tribunal for the death of Noorjan and Umar, and injuries to Iqbal in the motor vehicle accident have approached this Court in these appeals, seeking enhancement.

(2.) THE facts relating to the accident are not in dispute. Iqbal [injured] and, Noorjan and Umar [deceased] were proceeding on the motorcycle bearing reg. No. KA -28/E -7580 and were hit by goods vehicle bearing reg. No. KA. 28/B -1570. In he said accident, Noorjan and Umar died on the spot, whereas Iqbal sustained injuries and therefore, the claim petitions were filed in MVC Nos. 130/2012, 132/2012 and 131/2012 respectively. The cases were clubbed. Common evidence was recorded and the Tribunal awarded a sum of Rs. 3,76,000 -00 in MVC No. 130/2012, Rs. 2,65,600 -00 in MVC No. 131/2012 and Rs. 1,80,000 -00 in MVC No. 132/2012. Dissatisfied with the sum awarded, the present appeals are filed.

(3.) THE point that arises for my consideration is;