B K DEVAPAIAP Vs. MAHABALA SHETTY

JUDGEMENT

(1.) HEARD both the sides.

(2.) THESE two appeals are filed by the owner of the offending vehicle, i. e. , tractor-cum-trailer bearing registration Nos. MVC 3704 and 3705 against the respective awards of Motor Accidents Claims Tribunal, both dated 5. 1. 1988, passed under its comrnon judgment in M. V. C. Nos. 42 to 67, 7 and 8 of 1985 granting compensation to the claimants therein fixing the entire liability on the appellant alone and absolving R3 insurer of the vehicle of liability to pay the same to claimants.

(3.) IN M. V. C. No. 7 of 1985 giving rise to M. F. A. No. 1202 of 1988, the total compensation of Rs. 18,000 has been granted to the claimant, who is R1, under the impugned award together with 9 per cent interest per annum. In M. V. C. No. 8 of 1985 which has given rise to M. F. A. No. 1244 of 1988 an amount of Rs. 22,100 with interest at 9 per cent per annum has been awarded under the impugned award to Rl therein.