T. MUNEMMA Vs. K. VENKATESHWARAIAH

JUDGEMENT

(1.) These appeals arise out of the common judgment and award in M.V.C.No.1911/2015 and M.V.C.No.1978/2015 passed by the XVIII Additional Judge, Court of Small Causes, MACT, Bangalore. The particulars of the appeals and the parties are set out in the tabular form:

(2.) On 10/2/2015 at 4.00 a.m. T.Bhanu Prasad and T.Shankar were proceeding in Toyoto Qualis bearing Registration No.KA-04-MH-5499. The car was being driven by T.Shankar. When that was proceeding near panchayat office, Narasipura village, Somapura Hobli, car hit the lorry bearing Registration No.KA-31-5161 which was parked. Due to the injuries suffered in the accident, driver T.Shankar died instantaneously and T.Bhanu Prasad succumbed to the injuries on the way to the hospital.

(3.) Claimant Nos.1 to 3 in M.V.C.No.1911/2015 are the wife and children, claimant No.4 in the said petition is the mother of T.Shankar. Respondent Nos.1 and 2 in M.V.C.No.1911/2015 are the registered owner and the insurer of the lorry bearing Registration No.KA-31-5161.