CHIKKEGOWDA Vs. SWAMY S/O LATE KYATHARAIAH

JUDGEMENT

(1.) These four appeals namely, MFA No.6404/2012, MFA No.6384/2012, MFA No.9222/2012, and MFA No.9223/2012, emanate from the same impugned award i.e., award dated 30.03.2012, passed by the Fast Track Court No.III, MACT, Mysuru, whereby for the injuries suffered by the claimant/appellant- Mr. Chikkegowda in MFA No.6404/2012 and by the claimant/appellant Mr. Thotlegowda, in MFA No.6384/2012, the learned Tribunal has granted different compensation amount to the injured. While the claimant/appellants have filed their respective appeals for enhancement, MFA No.9222/2012 and MFA No.9223/2012 have been filed by the Insurance Company on the issue of liability of the Insurance Company to pay the compensation amount. Since these appeals arise out of the same impugned award, they are being decided by this common judgment.

(2.) The facts of the case are being taken from MFA No.6404/2012.

(3.) Mr. S.A. Saboor, the learned counsel for the appellant, has raised the following contentions before this Court on behalf of the claimant/appellant Mr.Chikkegowda:-