K. MALLAPPA AND ORS. Vs. LALITHAMMA AND ORS.

JUDGEMENT

(1.) Delay of 869 days in filing MFA 5298/14 is condoned subject to denying the appellants interest for the said period in case of success in the appeal.

(2.) Sri. Ravish Benni, learned Standing Counsel to take notice for R1 in MFA 5298/14 and is permitted to file vakalath within four weeks. Sri. Hanumanthappa A., learned counsel takes notice for R3 and is permitted to file vakalath within four weeks.

(3.) MFA 3796/12 is filed by the owner of the tractor -trailer calling in question the finding fastening liability to pay the compensation and exonerating the insurer from the liability, while MFA 5298/14 is filed by the claimants dissatisfied with the quantum of compensation by judgment and award dated 22/12/2011 in MVC No. 106/11 of the I Addl. Sr. Civil Judge & MACT -V, Davangere, for short 'MACT'.