RAMESH MARUTI CHAVAN Vs. BASAVARAJ M PUJARI

JUDGEMENT

(1.) Though these matters are listed for admission, with the consent of the learned counsels appearing on both the sides, these matters are taken up for final disposal , as service is complete.

(2.) The claimants and insurer being aggrieved by the common judgment and award dated 17.5.2012, passed by the Fast Track Court- III and Addl. MACT, Belagavi, in MVC No.1838 and 1839 of 2010 have filed these appeals.

(3.) It is the case of the claimants before the tribunal that, on 3.8.2010, the claimants were proceeding from Belagavi to Balagundi on a motorcycle bearing registration No.KA-22/R-2649; the rider of the motorcycle was riding the same in a moderate speed; when they reached the spot of accident, a Mahindra pick up van came from Balgundi towards Belagavi in a rash and negligent manner, without following traf fic rules and dashed against the motorcycle, thereby both the claimants fell down and sustained grievous injuries. The claimants were shifted to hospital and they have also taken treatment from the other hospitals. They have spent huge amount for medical expenses. Prior to the accident they were earning Rs. 4,000.00 p.m. and Rs. 5,000.00 p.m. , respectively. Now due to the injury suf fered in the accident, they have become permanently disabled. Therefore they claimed compensation against the owner and insurer of the offending vehicle.