DEVARAJ Vs. SIDDAPPA AND ANOTHER

JUDGEMENT

(1.) These appeals have been preferred by the appellants - claimants seeking enhancement of compensation awarded by I Addl. Senior Civil Judge & MACT Kalaburagi by a common award in MVC Nos.l 172/2012 and 1173/2012 by order dated : 15.05.2015.

(2.) Heard. Appeals are admitted. With consent of learned counsels for the parties, they are taken up for final disposal.

(3.) The brief matrix of the case as per the petitioners are that, on 11 8.2012 at about 12.30 p.m., both the petitioners were returning by walk from Government Hostel, Gundgurti towards their house, at that time, a Tum Tum vehicle bearing Reg.No.KA.32/A-7287 came from Gulbarga side with high speed, rashly and negligently and dashed to the petitioners, who were proceeding on the proper side of the road, as a result of the said accident, both of them fell down and sustained grievous injuries. Immediately the injured were shifted to Basaveshwara Hospital, Gulbarga and thereafter they were treated as inpatient. A criminal case was registered against the driver of the said Tum Tum vehicle in Crime No.62/2012. For the purpose of claiming the compensation, the claim petitions were came to be filed.