FAKRU BI @ PAKRIMABI Vs. LAL SAB

JUDGEMENT

(1.) Heard the learned counsel for the parties.

(2.) These appeals are filed by the claimants challenging the judgment and award dated 07.01.2011 passed by the Senior Civil Judge and Additional Motor Accident Claims Tribunal-IX, Harapanahalli ('Tribunal' for short) in MVC Nos.243/2009 and 244/2009. Since the matters arise from the same accident, both the matters are heard together and disposed of by common judgment.

(3.) Briefly stated the facts are that the claimants in MVC No.243/2009 are wife and children of deceased K.Noor sab who filed the claim petition seeking compensation for the death of K. Noor sab who succumbed to the fatal injuries sustained by him in the road traffic accident on 15.10.2008 while travelling in an auto rickshaw bearing registration No. KA17/A- 6285.