MANAGER Vs. PARASHARAMULU @ RAMAPPA

JUDGEMENT

(1.) This appeal is filed by the insurer challenging the liability imposed upon it to pay the compensation awarded by the Motor Accident Claims Tribunal, Lingasugur, in MVC No.6/2011.

(2.) The Motor Accident Claims Tribunal (henceforth referred to as 'the Tribunal') after considering the evidence available on record, awarded compensation of a sum of Rs.1,26,000/- along with interest at the rate of 6% per annum from the date of the petition till the date of realization towards the injuries sustained by the claimant in the accident that occurred on 28.05.2010. It directed the insurer to pay the compensation notwithstanding the contention of the appellant herein that the driver of the offending vehicle did not possess the licence to drive the transport vehicle.

(3.) Being aggrieved by the impugned judgment and award, the present appeal is filed.