MANAGER Vs. MOHAN AND ANOTHER

JUDGEMENT

(1.) This appeal is by the insurer of offending vehicle challenging the judgment and award passed by the Tribunal on the ground of liability.

(2.) With the consent of the learned counsel appearing for the parties, the appeal is heard and disposed of finally. Perused the judgment and award passed by the Tribunal.

(3.) As there is no dispute regarding certain injuries sustained by the claimant in a road traffic accident occurred on 24.01.2011 due to rash and negligent riding of T.V.S. XL Heavy Duty Bike bearing registration No. KA-15/L-2661 by its rider and quantum of compensation awarded by the Tribunal the only point that arises for consideration is: