PUNDALIKA @ PUNDALIKAPPA Vs. K SAVITA MANJUNATHA

JUDGEMENT

(1.) Appellants in both these appeals were claimants before the Motor Accident Claims Tribunal and II Addl. Senior Civil Judge, Mangalore, D.K (hereinafter referred to as 'The Tribunal', for short).

(2.) These appeals are filed under Section 173 (1) of the Motor Vehicles Act, 1988, seeking enhancement of the compensation awarded by the Tribunal, by its judgment and award dated 2.11.2013 in MVC Nos.1404/2011 and 1401/2011.

(3.) In their memorandum of appeal, the appellants have taken common contention that the Tribunal has erred in not considering the nature of injuries sustained by them, as well the expenses incurred by them for their treatment and during their laid up period. Further stating that the Tribunal has committed an error in not awarding compensation towards future loss of income due to disability, the appellants have prayed for enhancement of compensation as prayed in their claim petitions.