SMT. B. SUDHA @ SUDHA BAI Vs. C. NEELAKANTESHAWAR

JUDGEMENT

(1.) The appellants in all these appeals are before this Court seeking enhancement of the compensation as against the sum awarded by the MACT in the respective claim petitions.

(2.) MFA No. 21804 of 2011 relates to MVC No. 900 of 2009, MFA No. 21806 of 2011 relates to MVC No. 901 of 2009. MFA No. 21807 of 2011 relates to MVC No. 902 of 2009 and MFA No. 21808 of 2011 relates to MVC No. 905 of 2009. In all these cases, the issue relates to the accident which occurred involving a TATA Winger vehicle bearing reg.No.KA-34 of 9928. The accident occurred on 18.11.2008. The claimants in MVC No.900 of 2009 are the wife and children of the deceased and the claimant in MVC No. 901 of 2009 is the mother of the deceased. In the remaining two cases the injured themselves are before this Court seeking enhancement of the compensation.

(3.) In that light insofar as the accident having occurred and with regard to the death as well as nature of injuries, there is no dispute. The only issue for consideration herein is with regard to the quantum of compensation. In that light each of the cases are independently taken note here below: