BALARAMA VAIDYA Vs. NEW INDIA ASSURANCE CO., LTD

JUDGEMENT

(1.) THIS appeal by the owner is directed against the judgment and award dated 9th October 2009, passed in MVC No.960/2007, by the Presiding Officer, Fast Track Court, Karkala, (for short, 'Tribunal'), praying to set aside the liability fastened on him to indemnify the compensation awarded by Tribunal.

(2.) I have gone through the grounds urged in the memorandum of appeal and the impugned judgment and award passed by Tribunal and heard the learned counsel appearing for the appellant/owner and the learned counsel appearing for respondents 2 to 4/claimants.

(3.) THE terms and conditions of the joint memo dated 12th January 2013 read thus: