UMERA Vs. ASHPAK HASANSAB FATTEKHAN

JUDGEMENT

(1.) These two appeals, namely M.F.A.No.24719/2012 and M.F.A.No.23421/2013 are presented by the claimants before the Tribunal and the owner of the offending vehicle respectively challenging the judgment and award dated 13.09.2012 in M.V.C.No.2334/2011 on the file of Prl. Senior Civil Judge & Addl. M.A.C.T. , Belagavi ('Tribunal for short').

(2.) Brief facts of the case:

(3.) Petition was resisted by the owner and the insurer. Owner's defence was that the driver of the vehicle was not responsible for causing the accident; vehicle was insured and liability if any, should be satisfied by the insurer.