SHRIKANTH Vs. BASAVARAJ

JUDGEMENT

(1.) These appeals are directed against the judgment and award passed by the Motor Accident Claims Tribunal No.VI at Bijapur in MVC Nos.989/2007 to 992/2007.

(2.) The insurer as well as the claimants are before this Court challenging the judgment and award passed by the Tribunal.

(3.) Learned counsel appearing for the insurer would contend that the driver of the offending vehicle had no valid and effective driving license at the time of the occurrence of the accident. According to him, the driver of the vehicle had the license of the light motor vehicle and was driving the transport vehicle. He also contended that the compensation awarded under different heads by the Tribunal is excessive.