LAWS(KAR)-2015-7-391

SHIVAYOGAPPA Vs. BASAMMA; SHIVAJI; NEW INDIA ASSURANCE CO LTD ; NATIONAL INSURANCE CO , LTD ; YESHWANTRAYA AND OTHER

Decided On July 08, 2015
Shivayogappa Appellant
V/S
BASAMMA; SHIVAJI; NEW INDIA ASSURANCE CO LTD ; NATIONAL INSURANCE CO , LTD ; YESHWANTRAYA AND OTHER Respondents

JUDGEMENT

(1.) All these appeals under Section 173(1) of M.V. Act are arising out of the common judgment and award dated 30.07.2011 in MVC Nos.850/2009 and connected cases on the file of the Senior Civil Judge and MACT, at Aland.

(2.) Brief facts which gave rise to these appeals are as under:

(3.) Aggrieved by the judgment and award to the extent of directing the appellant-owner of 407 vehicle bearing registration No.KA-32-A-3924 to pay 50% of the award amount, these four appeals are preferred.