SENIOR MANAGER Vs. P. ADAM ISMAIL

JUDGEMENT

(1.) The above appeals arise out of one and the same accident, hence with the consent of learned counsels for all the parties, all the appeals are taken up for hearing together and disposed off by this common judgment.

(2.) The appellant - Insurance Company is in appeal against the common judgment and award dated 10.02.2012 passed in MVC Nos.1270/2008 to 1272/2008, MVC Nos.1323 to 1325/2008 and MVC Nos.1637 to 1640/2008 on the file of the Fast Track Court, Mangalore Dakshina Kannada and MACT, Mangalore, by which the liability is saddled on the Insurer.

(3.) Mvc No.1270/2008 was filed by the parents of deceased - Master Afzal Abdul Rahiman, under Section 166 of the Motor Vehicles Act, 1988, claiming compensation for the death of the deceased, who was aged 7 years as on the date of death and was a student of 2nd respondent - School.