KALYANI KATTIMANIKAR Vs. KALAKAPPA

JUDGEMENT

(1.) These two appeals have been preferred by the appellants-claimants seeking enhancement of compensation by assailing the Judgment and Award passed by the Senior Civil Judge and MACT at Aland through its judgment dated 29.9.2012 in MVC Nos.374/2011 and 375/2011.

(2.) Heard both sides. Appeals are admitted. With the consent of both counsel appeals are taken up for final disposal.

(3.) The brief facts leading to filing of claim petitions by the appellants-claimants are that; on 18.1.2011 at about 7:45 p.m. when the driver Ambaraya was driving the Cruiser vehicle bearing Reg.No.KA-17- M-8986 with school children in the said vehicle who were on their educational tour and when the said vehicle came near Heggar village, Ankola Taluk, respondent No.1 came driving the lorry bearing Reg.No.KA-26-9046 rashly and negligently from the opposite direction and dashed against the cruiser vehicle. Due to the said impact of accident, Shambuling and Shivashant sustained grievous injuries and subsequently they succumbed to the injuries, received in the accident. For having lost their respective sons, appellants-claimants filed claim petitions before the Tribunal, claiming compensation.