SUDHA SURESH SIDDI Vs. NAZIRSAB JALLISAB HASIMNAVAR

JUDGEMENT

(1.) These two appeals arise out of the Judgment and Award dated 16.01.2009 passed by the I Additional M.A.C.T, Karwar in MVC.No.9 of 2007. By the impugned award the Tribunal has granted compensation of Rs.3,98,000/- with interest at the rate of 8% per annum to the claimants payable by the Insurer and the owner jointly and several ly.

(2.) The appel lants in MFA.No.21518 of 2009 are the claimants and the appel lant in MFA.NO.21461 of 2009 is the insurer in the proceedings before the Tribunal.

(3.) Claimant No.1 is the wife, Claimants No.2 to 4 are the chi ldren and Claimant No.5 is the mother of deceased Suresh Siddi. Respondent No.1 before the Tribunal was the owner of Truck bearing registration No.KA-25/B-1896 and the 2nd respondent was the insurer of the said truck. For the purpose of convenience parties wi l l be referred to hereafter with their ranks before the Tribunal.