NEW INDIA ASSURANCE CO. LTD., NO. 52, VINAY COMPLEX OPP NATIONAL COLLEGE BASAVANGUDI BANGALORE-560 004. BY ITS MANAGER Vs. M. PRABHU, S/O. MUNIYAPPA AND H.M. GOPL REDDY, MAJOR, S/O. MUNIREDDY

JUDGEMENT

(1.) THE present appeal is by the Insurance Company. It has challenged in this appeal the legality and correctness of the impugned judgment and Award dated 13.03.2007 passed in MVC No. 5667/2006 by the MACT, Bangalore (Court of Small Causes, SCCH -15), (hereinafter referred to as the 'Claims Tribunal' for short).

(2.) THE first respondent herein viz., M. Prabhu filed his claim petition in the said MVC No. 5667/2006 seeking compensation towards bodily injuries suffered by him as a result of the accident that occurred on 19.05.2006 at about 7 a.m. while he was travelling in the Maxi Cab bearing registration No. KA -03 -A -847 on Anekal -Chandapura Road near Avadadenahalli Gate within the limits of Anekal P.S.

(3.) I have heard the arguments of Sri. O. Mahesh, learned Counsel for the Appellant -insurer and Sri. Shripad V. Shastri and Praveen R.J.S, learned Counsel representing respectively the first and second respondents, who are claimant and the owner of the said vehicle. Perused the impugned judgment and entire material found in the records obtained from the Claims Tribunal.