SHIVANNA Vs. BHARATH M.M.

JUDGEMENT

(1.) Claimants are in appeal challenging the award of the Tribunal, by which the Tribunal has absolved the insurance company of its liability. They are also seeking for enhancement of compensation in this appeal.

(2.) The case put forth by the claimants before the Tribunal was that on 6/12/2014 one Drakshayanamma and other passengers were traveling in a maxi cab bearing registration No.KA06/7098 and the said maxicab had a collision with an autorickshaw bearing registration No.KA25/B-2931 as a result, of which the said Drakshayanamma sustained grievous injuries and ultimately succumbed to the same.

(3.) The insurance company put forth the plea that the driver of the maxi cab did not possess a valid driving licence and sought for absolving the insurance company from any liability.