LAWS(KAR)-2018-6-365

RELIANCE GENERAL INSURANCE COMPANY LTD Vs. SANNATHIMMAKKA

Decided On June 12, 2018
RELIANCE GENERAL INSURANCE COMPANY LTD Appellant
V/S
Sannathimmakka Respondents

JUDGEMENT

(1.) These three appeals registered as MFA No.10059/2012, MFA No.10064/2012 and MFA No.10066/2012, filed by the insurer-Reliance General Insurance Company Limited, are directed against common judgment and award dated 27.06.2012 passed by the Additional MACT, Sira, in MVC Nos.307/2011, MVC No.455/2011 and MVC No.308/ 2011 respectively, challenging the liability to indemnify the owner of the vehicle to satisfy the award.

(2.) For the sake of convenience, parties shall be referred to as per their ranking before the Tribunal.

(3.) Heard the learned advocates for the appellant and respondents.