VISHWANATH SHETTY Vs. VINCENT PINTO

JUDGEMENT

(1.) Though this matter is listed for admission, with the consent of the Learned Counsel for the respective parties, it is taken up for final disposal.

(2.) This appeal is by the claimant challenging the liability fastened on the first Respondent-owner and absolving the liability as against, the second Respondent-insurer.

(3.) The brief facta of the case are: