NATIONAL INSURANCE COMPANY LIMITED HUBLI Vs. MOSES DINDANNAVAR

JUDGEMENT

(1.) this appeal of the insurance company is directed against the judgment and award dated 3-10-1989 of mact ii, chitradurga, challenging its finding that appellant is also liable to pay compensation to respondent 1-claimant as awarded by it.

(2.) respondent 1's (claimant's) case that on 13-7-1984 at about

(3.) 30 a.m. when he was travelling in the said lorry bear ingregistration No. Mye 4628 belonging to respondent 3 herein ('r3' for short) transporting 5 bags of coconuts from hiriyur to chitradurga, the lorry met with accident due to negligent driving by its driver respondent 2 ('r2' for short) and in that accident he suffered bodily injuries, has been accepted by the tribunal in the light of claimant's evidence adduced before it. The fact that respondent 1 suffered bodily injuries in the said accident, which resulted due to negligent driving of the lorry by respondent 2 is not in dispute. It is also not in dispute that he was travelling in the said lorry at the time of accident.