GOVINDAPPA Vs. ALIJIN AND ANOTHER

JUDGEMENT

(1.) Accepting the cause shown in the affidavit accompanying the application in I.A. 1/11, delay of 151 days in filing the appeal is condoned and I.A. 1/11 is allowed.

(2.) Claimant in MVC No. 35/2010 on the file of the Senior Civil Judge and MACT, Malavalli, for short 'MACT,' aggrieved by the finding absolving the insurer of the motor vehicle from paying compensation, by the judgment and award dated 2-2-2011, has presented this appeal.

(3.) Before the MACT, the respondent-in-surer of the offending motor vehicle examined its officer as RW-1 and marked the policy of insurance as Ex. R1 and an extract of the licence to drive LMV, as Ex. R2. The MACT accepted as credible evidence, both oral and documentary, and declined to fasten the liability to pay the compensation, on the insurance company.