MANJUNATHA GONDA AND ORS. Vs. GEORGE AND ORS.

JUDGEMENT

(1.) As these appeals are arising out of a common road traffic accident and a common judgment of the Tribunal, with the consent of learned counsel appearing for the parties, they are heard together and disposed of finally by this common judgment.

(2.) Heard the learned counsel for the parties and perused the judgment and awards of the Tribunal.

(3.) Sri. R. Dharmesh, learned counsel for the appellants submits claimants have lost sight of dismissal of the claim petitions against the owner of the offending bus and without noticing the same they pursued the claim petitions against the insurer of the offending bus and the owner and insurer of another vehicle involved in the accident and hence the Tribunal dismissed the claim petitions holding that without owner being a party to the claim petition, no award could be passed against the insurer of the bus.