DHANRAJ Vs. NAGNATH

JUDGEMENT

(1.) BOTH these appeals have arisen out of the common judgment passed in MVC Nos. 393/2010 and 394/2010, which were pending on the file of 2nd Additional MACT and District Judge at Bidar.

(2.) THE appellants are the claimants in the above two cases. The 1st respondent is the owner of the offending vehicle and the 2nd respondent is the insurer of the offending vehicle. The claim petitions have been allowed in part only against the owner and dismissed against the Insurance Company. The main reason for dismissing the petitions against the Insurance Company is that no evidence has been placed on record to show that the offending vehicle in question had valid permit issued by the State Road Transport Authority as on the date of the accident.

(3.) HEARD learned counsel for the parties.