UNITED INDIA INSURANCE CO. LTD., THROUGH ITS REGIONAL OFFICE REP. BY ITS DEPUTY MANAGER SRI. P.S. CHHUASA Vs. SRI. MALLIKARJUNA S/O KEMPA KARIYAPPA @ KENCHAPPA AND SRI. G.V. SHIVAKUMAR S/O G.K. VEERABHADRAPPA

JUDGEMENT

(1.) THIS judgment excludes M.F.A. Nos. 7196, 7197, 7198/1997.

(2.) ALL these appeals are disposed of by this common judgment.

(3.) THE Tribunal pursuant to the common judgment and separate awards has disposed of all the claim petitions holding that the driver of the vehicle in question was responsible for the accident inasmuch as he was driving the said vehicle in a rash and negligent manner.