DIVISIONAL CONTROLLER Vs. S. VIJAYAKUMAR

JUDGEMENT

(1.) CHALLENGE in this appeal is to an award passed by the M.A.C.T. holding the appellant -Corporation along with the other respondents in the claim petition, i.e., driver, owner and insurer, respectively of the offending vehicle liable to pay compensation to the claimant.

(2.) HEARD the learned advocates on both sides and perused the record of the case. The point for consideration is:

(3.) SHRI Ravi V. Hosmani, learned advocate for the appellant contended that the case is identical to the one considered and decided by the Apex Court in the case of U.P. State Road Transport Corporation vs. Kulsum and others, reported in : 2011 (8) SCC 142 and hence, the appeal may be allowed and the liability be shifted to the respondent No. 2 i.e., Insurance Company.