RAJANNA Vs. BASAVARAJU T

JUDGEMENT

(1.) These two appeals have been preferred by the owners of the offending vehicle, assailing the judgment and award dated 8.5.2017 passed by the Senior Civil Judge and JMFC and XIX Additional MACT, Chikkanayakanahalli in MVC.Nos.756/2014 and 771/2014.

(2.) Heard. Appeals are admitted. With the consent of the learned counsel for the parties the same are taken up for final disposal.

(3.) The brief facts are that on 210.2013 both the claimants-respondents in both these appeals were proceeding on a motorcycle bearing Regn.No.KA-27-H- 5788, driven by Guruswamy-respondent in MFA.No.6236/2017 arising out of MVC.No.756/2014, when they came near Hosahalli, Chikkanayakanahalli at about 4.30 p.m., a lorry bearing Regn.No.KA-44-2360 came from opposite direction rashly and negligently and dashed to the motorcycle on which the claimants were proceeding, as a result of the same, they fell down and sustained injuries.