LAWS(KAR)-2022-9-1058

MANJAYYA Vs. KHANDOJI RAO

Decided On September 06, 2022
Manjayya Appellant
V/S
Khandoji Rao Respondents

JUDGEMENT

(1.) Heard the learned counsel appearing for the appellants and the learned counsel appearing for the respondents.

(2.) In this matter, the Tribunal has fastened the liability to pay the compensation to the claimants on the owner.

(3.) Since the owner has not appeared and contested the matter, now, an application in I.A.No.1/2022 in M.F.A.No.104594/2019 is filed under Order XLI Rule 27 of the CPC by the learned counsel appearing for respondent No.2/National Insurance Company Limited, along with the Driving Licence and the extract of driving licence of Shivappa Chalawadi issued by the RTO at Gadag, to show the driver of the bus bearing registration No.KA-17/B-5698 had no valid and effective driving licence to drive the said vehicle as on the date of the accident.