SHIVARAMU KARIGOWDA Vs. KODIGOWDA KRISHNEGOWDA AND ANOTHER

JUDGEMENT

(1.) The appellants in these two appeals are the claimants being not satisfied with the quantum of compensation awarded in the judgment dated 9.7.2015 made in MVC.Nos.746/2013 and 747/2013 passed by the MACT, Srirangapatna (hereinafter referred to as the "Tribunal" for short), filed these appeals seeking enhancement of compensation awarded by the Tribunal.

(2.) The common judgment and award passed by the Tribunal has been challenged in these appeals and hence, both appeals are heard together and disposed of by this common judgment.

(3.) The appellants in these appeals filed claim petitions contending that on 25.5.2013 at about 7.30 p.m., while they were returning home, on the left side of the road near Maralagaladoddi on Srirangapatna-Bannur Main Road, a Hero-Honda motorcycle bearing Regn.No.KA-55-J-2663 ridden by the rider in a rash and negligent manner dashed against the claimants from behind, as a result of which, they sustained injuries all over the body. Immediately after the accident, they were taken to Government General Hospital, Srirangapatna and thereafter the claimant in MVC.No.746/2013 was shifted to K.R.Hospital, Mysore, where he was inpatient from 26.5.2013 to 4.6.2013, whereas the claimant in MVC.No.747/2013 was shifted to Prajwal Nursing Home, Mysore wherein he has taken treatment from 26.5.2013 to 4.6.2013. They filed claim petitions contending that due to rash and negligent riding of the rider of the motorcycle accident has occurred and in view of the injuries sustained by them they suffered permanent disability inasmuch as they cannot do any work as they were doing prior to the accident. They sought for compensation of Rs.8,40,000/- each.