MOHAMMED GOUSE YUSUF SHAIKH Vs. SHABBIR ISMAIL SHAIKH

JUDGEMENT

(1.) Sri T.M.Nadaf, the learned counsel files memo in MFA Nos. 20364/2009, 20365/2009 and 20369/2009 stating that the respondent No.3 is the owner of the vehicle and that he had remained exparte. He further submits that the liability to pay the compensation is that of the respondent Insurance Company only. He seeks dispensation of notice to the said respondents.

(2.) All these appeals arise from the common judgment, dated 23.9.2008 passed by the Court of the Member, Additional MACT, Kumta in MVC Nos.133 to 137/2006 and 55/2007.

(3.) The appellant claimants suffered injuries in the road traffic accident that took place on 15.1.2004 when they were travelling from Hubli to Ankola in the Toyota Qualis vehicle. The Qualis hit the lorry, which was parked on the road without switching on the signal lights.