KRISHNAMURTHY Vs. O. SRINIVASA

JUDGEMENT

(1.) These appeals are filed by the claimant as well as the owner of the offending vehicle being aggrieved by the Judgment and Award dated 28.03.2012 made in MVC Nos.201/2010, 202/2010 and 203/2010 passed by the M.A.C.T, Chitradurga (hereinafter referred to as 'M.A.C.T').

(2.) MFA Nos.11172/2012, 11167/2012 and 11170/2012 are filed by the claimants being not satisfied with the quantum of compensation and also fastening the liability on the owner of the vehicle to compensate them. Whereas, the owner of the vehicle being aggrieved by the very same judgment and award, fastening the liability on them to compensate the claimants filed MFA Nos.8546/2012, 8547/2012 and 8548/2012. Hence, both the set of appeals are clubbed together and disposed of by this common Judgment.

(3.) The facts of the case leading to the appeals are as under: