UNITED INDIA INSURANCE CO LTD Vs. ABDUL KHAREEM

JUDGEMENT

(1.) THOUGH the appeal and cross objections are listed for Admission, with the consent of the learned counsel for the parties, they are taken up for final hearing.

(2.) M .F.A. No.13775/2007 by United India Insurance Co., Ltd. and M.F.A. Crob No.939/2012 by the owner of the offending vehicle are preferred against the judgment and award dated 16.06.2007 passed in M.V.C. No.28/2004 on the file of the Civil Judge (Sr. Dn.) and Addl. MACT, Hangal.

(3.) THE insurance company is aggrieved by the judgment and award directing it to pay the compensation amount though no policy as such was issued in favour of the owner of the motor cycle.