NEW INDIA ASSURANCE CO LTD Vs. M SURESHAPPA

JUDGEMENT

(1.) Though this matter is listed for admission, with consent of Learned Counsels for respective parties as records have also been received, it is taken up for final disposal.

(2.) This appeal is by the Appellant/insurer challenging the liability fastened on them to satisfy the award and further directing them to recover from the first Respondent/owner.

(3.) For the sake of convenience the parties in this appeal would be referred to by their rankings as they are arrayed in the claim petition.