BHAGYASHREE AND ORS. Vs. LAXMIBAI AND ORS.

JUDGEMENT

(1.) These appeals arise out of the common judgment passed by the Motor Accident Claims Tribunal, Bijapur in MVC Nos. 1700/2010, 1701/2010, 1702/2010, 1703/2010 and 1706/2010.

(2.) All these matters are clubbed, heard together and disposed of by this common judgment.

(3.) It transpires that the claimants are the injured in the motor vehicle accident which occurred on 04.01.2010 while they were travelling in maxi -cab bearing registration No. KA -28/A -5454 from Tikota to Bijapur. The claimants alleging the rash and negligent driving of the driver of the offending vehicle sought compensation before the Claims Tribunal, Bijapur. The Tribunal after appreciating the evidence on record awarded the global compensation as under: