NEELAMMA Vs. NASIMA AND ORS.

JUDGEMENT

(1.) SINCE these two matters are pertaining to the same judgment and award passed by the Presiding Officer of the tribunal and since the common questions of law and facts are involved in both the matters, they have been taken together, to dispose of them by the common judgment.

(2.) MFA No. 31540/2010 is the appeal preferred by the owner of the vehicle challenging the judgment and award passed by the tribunal, fastening liability on the part of the owner of the vehicle. The owner of the vehicle has also challenged the legality and correctness of the judgment and award passed by the tribunal on the grounds as mentioned in the appeal memorandum.

(3.) HEARD the argument of learned counsel appearing for appellant/owner of the vehicle in MFA No. 31540/2010 and also learned counsel for respondent - Insurance Company so also learned counsel appearing for the cross objectors in MFA Crob. No. 1058/2010.