BRANCH MANAGER Vs. INDABAI

JUDGEMENT

(1.) The Insurer is in appeal challenging the liability fastened by the Motor Accident Claims Tribunal, Bijapur in MVC No.984/2012 to satisfy the Award whereas the claimants have filed Cross Objections seeking enhancement of the compensation awarded by the Tribunal.

(2.) Briefly stated the facts are:

(3.) Learned Counsel for the Appellant, placing arguments on these lines, would invite my attention to the evidence of PW.2 which reads thus: