PARASHURAM Vs. SHAMANNA

JUDGEMENT

(1.) M.F.A.No.103235/2015 and M.F.A.No.103236/2015 have been filed by the claimants challenging the judgment and award passed by the Prl. Senior Civil Judge & M.A.C.T., Ranebennur, in M.V.C.Nos.54/2015 and 55/2015 dated 03.09.2015.

(2.) We have heard learned counsel appearing for the parties.

(3.) The facts leading to the case are that on 06.06.2012, at about 9.30 p.m., when one Chandru Ramappa Pojar son of the claimant in M.V.C.No.54/2013 and the claimant in M.V.C.No.55/2013 namely Parashuram were proceeding on a motorcycle bearing registration No.KA- 15/W-8405 from Maknur towards Kumarapatnam, respondent being rider of the another motorcycle bearing registration No.KA-27/V-0961 rode the same rashly and negligently and dashed the motorcycle on which the said Chandru and Parashuram were proceeding. As a result of that, both of them fell down and sustained grievous injuries. Immediately they were shifted to Government Hospital, Harihar and after first aid they were shifted to S.S. Hospital, Davanagere for further treatment. The said Chandru succumbed to the injuries and Parashuram who sustained grievous injuries was treated for having sustained injuries and the mother of deceased Chandru, for having lost her son, filed respective claim petitions.