PARASHURAM Vs. CHANDSAB AND OTHERS

JUDGEMENT

(1.) Heard the learned counsel for the appellant. The respondents No.1, 2, 4 and 5 against whom the Tribunal has fastened the responsibility of paying the compensation remained absent, in spite of service of notice on them.

(2.) Though this matter is posted for admission, this is taken up for final disposal with consent of both the learned counsel.

(3.) It is submitted that, the appellant has challenged the order passed by the Tribunal in MVC.No.1146/2007 in fastening the liability on the owner and claimed for fastening liability on the insurance company i.e., respondents No.3 and 6 in MFA No.25340/2010 before the Division Bench of this court which came to be dismissed on 03.06.2015.