SHAMABI S/O KASHIM MUJAWAR Vs. ENERAL MANAGER

JUDGEMENT

(1.) MFA No.100817/2015 and MFA No.100818/2015 filed by the claimants assailing the judgment and award passed by the II Additional Senior Civil Judge and Additional MACT, Belgaum (hereinafter referred to, as 'Tribunal' for short) in MVC No.1929/2013 and 1930/2013, dated 21.08.2014.

(2.) I have heard the arguments of learned counsel for the claimants as well as respondent-MSRTC Corporation. For brevity the ranks of the parties before the Tribunal, is retained.

(3.) Both the claimants are the husband and wife have filed claim petition under Section 166 of the Motor Vehicles Act, 1988 (hereinafter referred to as "the Act" for short) claiming compensation of Rs.5,00,000/- and 80,000/- respectively. Interalia contended that on 20.05.2011 at about 2.45 p.m. when both the petitioners were proceeding on motorcycle M-80 at that time a bus belongs to the respondent bearing No.MF- 14/BT-0493 driven by the driver of the bus in a rash and negligent manner and dashed to the motorcycle of the petitioners, due to which both of them fell down and sustained injuries and later shifted to the hospital and treated as inpatient. They spent lot of money towards medical expenses and due to the injuries first claimant suffered from disability and due to which he has lost earning capacity. Hence, prayed for granting compensation on various heads.