DINESH IRAPPA NAYAK Vs. SUBHRAY

JUDGEMENT

(1.) These appeals have been preferred by the appellant/respondent No.3 being aggrieved by the judgment and award passed by Motor Accident Claim Tribunal, Honavar Itinerary Court at Bhatkal (hereinafter referred to as 'the Tribunal', for short), in M.V.C.Nos.88, 90 and 86 of 2010 dated 03.01.2014.

(2.) Heard, appeals are admitted and with consent of the learned counsel appearing for the parties, they are taken up for final disposal.

(3.) For the sake of convenience the parties are referred to as per their rankings before the Tribunal.