S. Sujatha, J. - (1.) These appeals are directed against the judgment and award passed by the Motor Accident Claims Tribunal at Bijapur in MVC Nos. 170/2005 and 171/ 2005.
(2.) Heard learned counsel appearing for the parties.
(3.) The facts in brief are : It transpires that the claimants have filed the claim petitions before the Tribunal contending that on 16-7-2004 when the claimant in MVC No. 171/2005 was travelling on the motorcycle bearing registration No. KA-28/L-0656 driven by the deceased Basanagouda Biradar, they met with an accident due to the rash and negligent driving of the driver of Tata Sumo vehicle bearing registration No. KA-25/M-3091 which came in high speed and dashed to the motorcycle. The Tribunal after considering the evidence available on record allowed the claim petitions awarding compensation of Rs. 2,58,400/- in MVC No. 170/2005 and Rs. 88,640/- in MVC No. 171/2005, fixing the liability on the 2nd respondent-Insurance Company. Being aggrieved by the said award passed by the Tribunal the insurer is before this Court challenging the liability fixed on it.;