IFFCO-TOKIO GIC LTD Vs. SUSHEELA

JUDGEMENT

(1.) This appeal of the insurer arises out of the judgment and award dated 20.06.2013 in M.V.C.No.301/2011 passed by the Principal Senior Civil Judge & M.A.C.T., Puttur, D.K.

(2.) By the impugned award, the Tribunal acting under Section 163A of the Motor Vehicles Act, 1988, has granted compensation of Rs.2,98,000/- to respondent Nos.1 to 3 payable by the appellant and respondent No.4 herein.

(3.) Appellant was respondent No.2, respondent Nos.1 to 3 were claimants-1 to 3 and respondent No.4 was respondent No.1 before the Tribunal in M.V.C.No.301/2011. For the purpose of convenience, parties will be henceforth referred to with their ranks before the Tribunal.