DIVISIONAL MANAGER Vs. MOHD. FAYAZUDDIN

JUDGEMENT

(1.) Though this appeal is listed for admission, it is taken up for final disposal with the consent of the learned counsel for the parties.

(2.) This appeal is filed by the insurer challenging the liability imposed upon it to pay the compensation awarded by the Prl. Senior Civil Judge and Motor Accident Claims Tribunal (henceforth referred to as the 'Tribunal'), Gulbarga, in MVC No.338/2012.

(3.) For the sake of convenience, the parties will be referred to by their rank before the Tribunal. The appellant herein was respondent No.2 before the Tribunal and will henceforth be referred to as the insurer. Respondent Nos.2 and 3 herein were claimants before the Tribunal. Respondent No.1 is the owner of the motorcycle in question.