ARUN Vs. SH BHERULAL JAT

JUDGEMENT

(1.) These two appeals are filed by the claimants in two separate claim petitions being aggrieved by the common judgment and award dated 06.04.2013 passed by MACT-VII, Bijapur in MVC No. 1336/2011 and MVC No. 1337/2011 respectively. Therefore, these two appeals are heard together and disposed of by common judgment.

(2.) For the sake of convenience, the parties are referred to with their rank before the Tribunal.

(3.) It is the case of the claimants before the Tribunal that on 02.09.2011 at about 10.30 p.m. near Tiwary petrol pump on Bijapur Almatti road, the deceased Siddu was driving the car bearing No. KA-28/B-2466 coming towards Bijapur from Hitnalli along with deceased in MVC No. 1490/2011 one Abdul-salam, at that time truck bearing Regn.No.RJ-06/GA-5259 came from opposite direction in a rash and negligent manner and dashed to the car. Due to the said impact both sustained severe injuries and latter succumbed to the said injuries. The deceased Siddu was aged about 22 years and he was earning income of Rs. 7,500/- per month. Therefore, the claimant who is the mother of the deceased Siddu claimed compensation of Rs. 15,00,000/-.