D.NARAYANA REDDY Vs. PANCHALINGA

JUDGEMENT

(1.) Appellant in these appeals is the owner of the vehicle. Being aggrieved by the judgment and award dated 21-03-2011 passed by the Additional Motor Accident Claims Tribunal, Hiriyur (hereinafter referred to as "the Tribunal" for short) in MVC No.72/2009, MVC Nos.128/2009 and 129/2009, fastening liability on him to compensate the claimants has filed these appeals.

(2.) The rank of the parties are referred to as they were arrayed before the Tribunal.

(3.) The common judgment and award passed by the Tribunal has been challenged in these appeals. The common evidence has been let in. Hence all these appeals are clubbed together and disposed of by this common judgment.