DIVISIONAL MANAGER Vs. MADHUKAR

JUDGEMENT

(1.) These appeals are filed by the Insurance Company aggrieved by the Judgment and award passed in MVC Nos.502 to 509/2013 dated 28.09.2016 by the Prl. Senior Civil Judge and Member, MACT-V, Jamkhandi.

(2.) The Insurance company is in appeal contending that the liability imposed on the Insurance Company on account of the said accident and the compensation awarded in incorrect.

(3.) The only ground on which the Insurance Company is in the present appeals is that, the injured persons are said to be fare paying passengers and the vehicle is a private vehicle i.e. non transport vehicle which is used for commercial purpose without any permit.