YALLAIAH Vs. KRISHNOJIRAO

JUDGEMENT

(1.) THIS appeal by the claimants is directed against the common judgment and award dated 30.9.2005 passed ir MVC No. 111/02 on the file of the Civil Judge (Sr. Dn.), Addl. MACT at Arsikere (hereinaf ter referred to as 'Tribunal' for short).

(2.) THE appellants claiming that the quan turn of compensation awarded by the Tribu nal is inadequate and fastening the liability onl) on the owner of the offending vehicle and tha the third respondent-insurer should also be made liable, have presented this appeal.

(3.) AS against this, Sri. P.B Raju, the learned counsel appearing for the Respondent No.3- insurer, after careful perusal of Ex.R1, at the outset, fairly submitted that the liability has been covered insofar as the deceased, who is none, other than the cleaned / conductor of the offending vehicle as on the date of the accident. Therefore, he submitted that an appropriate order may be passed in accordance with law in the light of the terms, and conditions of Ex.R1-insurance policy of the offending vehicle.