BAJAJ ALLIANZ GEN INSURANCE CO LTD Vs. SAIBANNA S/O VEERABHADRAPPA; ASHOK KUMAR HOSMANI S/O SAIBANNA; MONAPPA S/O VEERABHADRAPPA

JUDGEMENT

(1.) Heard the learned counsel for the parties.

(2.) The appellant insurer is before this Court challenging the judgment and award passed by the Motor Accident Claims Tribunal, Gulbarga in MVC Nos.904/2009 and 905/2009.

(3.) It transpires that the claimants while travelling in the insured offending vehicle along with the goods had suffered grievous injuries due to the road traffic accident and had claimed compensation before the Motor Accident Claims Tribunal, Gulbarga. The Tribunal after appreciating the evidence on record awarded the compensation. Being aggrieved, the insurer is in appeals before this Court.