SHABEENA BANU Vs. SHRIRAM GENERAL, INSURANCE CO. LTD.

JUDGEMENT

(1.) Though the matter is listed for admission and since the issue lies in a narrow compass, with consent of learned Counsel for the parties, it is taken up for final disposal.

(2.) The appellants-claimants have challenged the judgment and award dated 17.09.2016 passed in MVC No. 459/2015 by the Member, MACT and II Additional District Judge, Raichur ('Tribunal' for short), whereby the Tribunal has fastened the liability of compensation on the registered owner of the vehicle, respondent No. 1 herein, on the ground that the driver had an LMV licence and was not eligible to drive the JCB vehicle, which was the cause of the accident.

(3.) We have heard Sri Arunkumar Amargundappa, learned counsel for the appellants-claimants and Sri Subhash Mallapur, learned counsel for respondent No. 1.