NATIONAL INSURANCE COMPANY LTD. Vs. SMT. SHOBHA

JUDGEMENT

(1.) This appeal is by the appellant/Insurance Company challenging liability and quantum under Sec. 173(1) of the Motor Vehicles Act (for short 'MV Act') seeking to set aside the judgment and award dtd. 8/6/2017 passed in MVC No.1346/2016, on the file of the VIII Additional District and Sessions Judge, Belagavi (herein after referred to as 'the Tribunal' for short).

(2.) The appellant herein-Insurance Company is the respondent No.2 before the Tribunal, respondents No.1 to 5 herein are the petitioners/claimants No.1 to 5 before the Tribunal and the respondent No.6 herein-Owner of the vehicle is the respondent No.1 before the Tribunal.

(3.) For convenience of reference, the parties herein are referred to as per their ranking before the Tribunal.