LAWS(KER)-2017-12-211

ABOOBACKER SIDDIQUE (MINOR) Vs. MOHAMMED T B

Decided On December 20, 2017
Aboobacker Siddique (Minor) Appellant
V/S
Mohammed T B Respondents

JUDGEMENT

(1.) Since both the above appeals arose from a common award, they were considered together and disposed of through this common judgment.

(2.) M.A.C.A. No.1624/2012 is against the award in O.P. (MV)No. 2152/2005 and M.A.C.A. No. 1625/2012 is filed against the award in O.P.(MV) No.2448/2005. The minor claimants, who sustained injuries in the accident, are challenging the award on the ground that the quantum of compensation determined in both the cases are insufficient and inadequate.

(3.) The accident in question occurred on 16.9.2005. The appellants were travelling on the pillion of a motor cycle ridden by their father, along with their mother. At the spot of the accident, a tempo van collided with the motor cycle. Father of the appellants died due to the injuries sustained. Mother was also got injured in the accident.