ASHA RANI Vs. S. RAVI KUMAR

JUDGEMENT

(1.) Though these appeals have been listed for hearing on I.A. No.1/2019 in M.F.A. No.5699/2018 and I.A. No.1/2017 in M.F.A. No.2847/2016 respectively, with the consent of learned counsel on both sides, they are heard finally.

(2.) M.F.A. No.5699/2018 has been filed by the claimants/appellants assailing the judgment and award passed in M.V.C. No.376/2010 dated 18.02.2016 by the Motor Accident Claims Tribunal XX Additional Small Causes Judge, Bengaluru (hereinafter referred to as the 'Tribunal' for the sake of brevity), while M.F.A. No.2847/2016 has been filed by the owner of the offending vehicle, also challenging the very same judgment and award of the Tribunal, both on liability as well as on the quantum of compensation awarded.

(3.) As these appeals arise out of the same judgment and award of the Tribunal, they have been clubbed together and with the consent of learned counsel on both sides, they are heard finally and disposed of by this common judgment.