YALLAPPA SHIVAPPA SAJALI Vs. ASHOK BALLAPPA NAIK

JUDGEMENT

(1.) Both these appeals have been filed under section 173(1) of the Motor Vehicles Act, 1988, assailing the judgment and award passed by the Presiding Officer, Fast Track Court IV and MACT, Belagavi (henceforth referred to as 'the Tribunal', for brevity) in MVC No. 1654/2009. MFA No. 20929/2011 is filed by the claimants seeking enhancement of compensation, whereas the other MFA No. 21251/2011 is filed by the Insurance Company, which was the 2nd respondent in the Tribunal below, seeking setting aside of the judgment and award under appeal.

(2.) Since both these appeals have arisen out of a single judgment and award, both these matters are treated as connected matters and a common argument was heard and taken up for passing a common judgment.

(3.) For the sake of convenience, the parties would be referred to with the ranks they were holding respectively in the Tribunal below.