DIVISIONAL MANAGER Vs. LEELA

JUDGEMENT

(1.) These two appeals are filed by the Insurer of the offending Tanker bearing registration No.KA-25/6059 challenging the judgment and award dtd. 17/2/2016 passed by the Principal Senior Civil Judge and CJM and Addl. MACT, Dharwad(hereinafter referred to as 'the Tribunal', for brevity), in MVC Nos.696/2012 and 285/2012, on the ground of liability.

(2.) Though these appeals are listed for admission, with the consent of learned counsel appearing on both sides, the same are taken up for final disposal.

(3.) The parties to these appeals are referred to by their rankings assigned to them before the Tribunal for the sake of convenience.