M A JESUDIAN Vs. ISMAIL

JUDGEMENT

(1.) HEARD the learned Counsel for the appellant-claimant and the learned Counsel for the Insurance Company.

(2.) THIS appeal has been filed by the appellant-claimant, being aggrieved by the judgment and award passed by the learned member of the Motor Accidents Claims Tribunal, Bangalore in m. V. C. No. 852 of 1986 on 29-12-1990.

(3.) BY the impugned judgment, the learned Member awarded compensation of Rs. 50,000/- and made the liability joint and several with respect to respondents 1 and 2 (respondent 1-driver and respondent 2-owner before the Tribunal ).