(1.) This appeal is filed by the Insurance Company challenging the judgment and award dated 7.11.2009, passed in M.V.C.No.7995/2006, on the file of the MACT-V, Court of Small Causes, Bengaluru ('the Tribunal' for short), questioning the liability.
(2.) The parties are referred to as per their original rankings before the Tribunal to avoid the confusion and for the convenience of the Court.
(3.) The factual matrix of the case is that on 04.09.2006 at about 7.00 p.m., when the petitioner was traveling in a tempo goods vehicle bearing registration No.KA-02-A-2183 from Bengaluru to Kunigal, near Surappanahalli, the driver of the tempo goods vehicle hit the tractor in a negligent manner due to which the petitioner sustained grievous injuries. Immediately she was shifted to Harsha Hospital and then to K.C. General Hospital and gave a complaint in that regard. Based on the complaint, a case was registered against the driver of the tempo.