MAHADEV MALLAPPA KARIGANNAWAR Vs. UMADEVI

JUDGEMENT

(1.) THE Supreme Court in the case of New India Assurance Company v Satpal Singh and Others, has held as follows.-

(2.) FOLLOWING the above judgment and for the reasons stated therein, I hold that the Insurance company is liable and not the owner.

(3.) ACCORDINGLY the 3rd respondent-Insurance Company is directed to deposit the compensation amount with interest at 6% p. a. as expedi-tiously as possible.