MASTER NIKHIL Vs. R. DIVAKAR AND ORS.

JUDGEMENT

(1.) AS these appeals are arising out of a common road traffic accident, they are heard together and disposed of finally by this common Judgment with the consent of the learned counsel appearing for the parties.

(2.) APPELLANTS having sustained certain injuries in a road traffic accident filed claim petitions before MACT -8, Sagar seeking compensation under Section 166 of MV Act from the driver, owner and the insurer of the offending vehicle.

(3.) THE appellants aggrieved by the sum awarded have preferred these appeals seeking enhancement of compensation.