DIVISIONAL MANAGER, NEW INDIA ASSURANCE CO. Vs. SHAANABASAPPA

JUDGEMENT

(1.) Leave granted.

(2.) Heard learned counsel for the appellant and learned counsel for the respondent Nos. 2 and 3.

(3.) The challenge in these appeals is to the judgment and order dtd. 13/4/2022 passed by the High Court upholding the award of compensation in a motor accident case but shifting the liability of payment of compensation upon the Assurance Company as against the owner of the vehicle.