DIVISIONAL MANAGER, ORIENTAL INSURANCE CO LTD Vs. SHAFFIULLA

JUDGEMENT

(1.) THE aggrieved Insurance Company, the appellant herein is challenging the judgment and award passed in MVC No.488/2007 on the file of the District Judge and Addl. MACT -II, I Fast Track Court, Shimoga, questioning the fastening of the liability and directing to deposit the entire amount within 30 days from the date of the award, on the appellant.

(2.) THE records disclose that though notices were issued to the first respondent rider, second respondent owner of the TVS Star vehicle bearing Regn. No.KA -14/V - 1510 which is involved in the accident, they remained absent before the Tribunal and they were placed exparte. The third respondent Insurance Company, the appellant herein is the only contesting respondent before the Tribunal.

(3.) THE appellant has challenged the award only on the ground that the rider of the motor cycle was not possessing valid driving licence, in order to drive two wheeler motor cycle, which met with an accident.