YALAGURADAPPAKAR Vs. RAMESH

JUDGEMENT

(1.) The present appeals have arisen out of the common judgment and award dated 01.12.2010 passed by the I Addl. Senior Civil Judge and Motor Accident Claims Tribunal, Belagavi and another judgment and award dated 18.02.2010 passed by the Fast Track Court II and Member, Motor Accidents Claims Tribunal, Belagavi (henceforth both are referred to as 'The Tribunal', for brevity) as shown in the table below: <FRM>JUDGEMENT_74_LAWS(KAR)9_2017_1.html</FRM>

(2.) Among the above appeals, MFA Nos.20560/2011, 20561/2011, 20562/2011, 20563/2011, 20565/2011, 20566/2011, 20567/2011 and 20361/2011 have been filed by the claimants before the Tribunal seeking enhancement of the compensation and to hold the respondents as liable to pay the said compensation, whereas MFA No.20306/2011 has been filed by the Insurance Company which was one of the respondents before the Tribunal, seeking setting aside of the judgment and award under appeal.

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