HANAMANTH Vs. BASHRISAB

JUDGEMENT

(1.) All these three appeals arise out of the impugned judgment and award dated 26.03.2014 passed in MVC Nos. 84/2012, 85/2012 and 678/2012 by the Principal Senior Civil Judge and MACT No. V at Bijapur, whereby the Tribunal allowed the respective claim petitions filed by the claimants thereby awarding compensation in their favour towards injuries sustained by them in a road traffic accident that occurred on 12.12.2011. By the impugned judgment and award, the Tribunal came to the conclusion that the driver of the offending vehicle did not possess a driving licence and consequently, the Tribunal absolved the Respondent No. 2-Insurance Company of its liability to pay compensation and fastened the entire liability upon Respondent No. 1-onwer of the vehicle.

(2.) Aggrieved by the impugned judgment and award absolving the Insurance Company of its liability to pay compensation and also the quantum of compensation awarded in their favour, the respective claimants are before this Court by way of the present appeals.

(3.) I have heard learned counsel for claimants as well as learned counsel for Insurance Company and perused the material on record.