ICICI LOMBARD GENERAL INSURANCE COMPANY LIMITED Vs. PARVATHAMMA

JUDGEMENT

(1.) Heard the learned Counsel appearing for the appellant-insurer and the claimant-respondent in MFA No.6481/2015 and the learned Counsel appearing for the appellant-claimant and respondent-insurer in MFA No.7573/2016.

(2.) Both these appeals are arising from the judgment and award dtd. 25/4/2015 in MVC No.763/2014 on the file of the 4th Additional District & Sessions Judge and MACT, Channarayapatna.

(3.) The claim petition filed by the claimant was allowed, awarding compensation of Rs.4,72,000.00 along with interest @ 6% p.a. from the date of petition till the date of realization. The Tribunal has held that the driver who was driving the Jeep was having a licence to drive a light motor vehicle and consequently, the liability is fastened on the insurer with liberty to recover the amount from the owner of the vehicle.