CHOWDAMMA D/O GOVINDAPPAKAR Vs. P V SURENDRA

JUDGEMENT

(1.) These two appeals have been preferred by the claimants against the common judgment and award dated 2.2.2010 passed by the Civil Judge (Senior Division) and MACT, Chinthamani, in MVC.Nos.35/2001 and 57/2001.

(2.) Though these appeals are listed for admission, with the consent of both parties, they are heard finally.

(3.) Brief facts of the case leading to the case are that on 2.6.2001 at about 9.00 a.m., the claimantsappellants were proceeding in a lorry bearing Regn.No.KA-01-8166 along with other coolies. They were engaged to pluck mango fruits and load them in the said lorry. When they reached Badagurupalli Cross, Chinthamani Chelur Road, the driver of the said lorry drew the same rashly and negligently, due to which, it met with an accident and as a result of the same, both the claimants fell down and sustained grievous injuries. Immediately thereafter, they were shifted to the hospital wherein they were treated as inpatients. They filed claim petitions before the Tribunal seeking compensation for the accidental injuries suffered by them.