LINGAREDDY @ NINGAREDDY Vs. CONCORD CABS

JUDGEMENT

(1.) MFA 8011/2015 is filed by the claimant and MFA 8940/2015 is filed by the Insurance Company challenging the judgment and award dated 23.7.2015 passed by the MACT, Court of Small Causes, Bengaluru in MVC 6046/2013.

(2.) Brief facts of the case:

(3.) The learned counsel for the Insurance Company submits that as on the date of the accident the driver of the offending vehicle was having a driving licence to drive LMV, but he was driving the transport vehicle. Hence, insurance Company is not liable to pay the compensation. But the Tribunal has erred in fastening liability on the Insurance Company. Further, the Tribunal has awarded just and reasonable compensation. Hence, he sought for allowing the appeal filed by the Insurance Company and dismiss the appeal filed by the claimant.