KUM MANJAMMA Vs. SHANTHAPPA ALIAS HIPPARGI

JUDGEMENT

(1.) ALL these appeals arise out of the common Judgment I Award dated 23rd October, 1991, delivered by Sri. Mohamad Anwar, Member he Motor Accidents Claims Tribunal, Chikmangalur, in M.V.C. Nos. 198, 199, 215, 218, 220, 221, 225, 229, 228, 239, 240, 245, 246, 247, 250, 287, 283, 289, 304, , 311 and 435 of 1989, arising out of one and the same accident. The scope of these (sic) is confined to the quantum of compensation. No cross -objection or cross - (sic) has been filed by the respondents:

(2.) THE facts of the case in brief are that on 27th of May, 1989, the claimants (sic) claim petitions, except the two M.V.C. Nos. 214 and 311 of 1989, are the sons who had been injured, while in M.V.C. Nos. 214 and 314, claim petitions (sic) been preferred by L.Rs. of the two persons, who had died as a result of injuries (sic) sed to them, on account of motor vehicle accident.

(3.) THE claimants in these claim petitions claimed compensation as (sic) tioned in the claim petitions will be indicated when dealing with each (sic) app separately.