AYISA Vs. MANAGER, NEW INDIA ASSURANCE CO. LTD.

JUDGEMENT

(1.) Though this appeal is listed for orders, as records are received from the Motor Accident Claims Tribunal, it is taken up for final disposal with the consent of the learned counsel for the parties.

(2.) This appeal is filed by the claimants challenging the exoneration of the insurer from the liability to pay the compensation awarded by the Motor Accident Claims Tribunal, Bengaluru (SCCH-13) (hereinafter referred to as 'the Tribunal') in MVC No.391/2013 in terms of the Judgment and Award dated 03.06.2014.

(3.) Appellants herein will henceforth be referred to as 'claimants'. Respondent Nos.1 and 2 herein will henceforth be referred to as the 'insurer' and 'owner' respectively of the offending vehicle involved in the accident.