M.R. BASAVANTHAPPA Vs. MALLAMMA

JUDGEMENT

(1.) The present appeal is filed by the owner challenging the judgment and award dtd. 21/8/2012 passed in MVC.No.921/2010 by the II Additional Senior Civil Judge and VI Additional MACT, Davanagere[Hereinafter referred as 'Tribunal'].

(2.) For the sake of convenience, the parties herein are referred as per their rank before the Tribunal.

(3.) The Tribunal by this judgment and award dtd. 21/8/2012 has allowed the claim petition filed by the claimant and awarded compensation of a sum of Rs.4,19,000.00 together with interest at 6% per annum. However, the liability to pay the compensation has been fastened on the owner of the vehicle, who was Respondent No.2 before the Tribunal. Being aggrieved, the present appeal is filed by the owner.