THE DIVISIONAL MANAGER Vs. THILAGAVATHI

JUDGEMENT

(1.) HEARD the counsel for the parties.

(2.) THE appeal is filed by the appellant -insurance company questioning the liability and the quantum of compensation awarded by the MACT, Mysore, in MVC No. 239/2013, dated 14.08.2014.

(3.) THE owner of the bus filed the written statement admitting the accident. According to him, the driver had possessed a valid driving license and the vehicle is validly insured with the appellant and therefore, the liability has to be settled by the appellant -insurance company.