BAJAJ ALLIANZ GENERAL INSURANCE COMPANY LTD Vs. PREMA

JUDGEMENT

(1.) Though the matter is listed for admission, since the matter is of the year 2007 and Trial Court records have been secured, by consent of the learned Counsel appearing for the parties, the matter is taken up for final disposal.

(2.) The insurance company is in appeal questioning the correctness and legality of the judgment and award passed by the Fast Track Court- III and Motor Accident Claims Tribunal, Mysore, In M.V.C. No. 1379 of 2006, dated 29.6.2007. The facts in this appeal are not disputed, namely the accident in question and the death of Balu, whose legal representatives were the claimants before the Tribunal. The only question in this appeal which has been assailed by the insurance company is with regard to liability of the insurance company.

(3.) I have heard Sri Lingaraj, learned Counsel appearing for the appellant and Sri Mohan Kumar, learned Counsel appearing for respondents 1 to 5.