S N KENCHANNA Vs. ANITHA

JUDGEMENT

(1.) The matter is admitted and taken up for final disposal with the consent of both the parties.

(2.) The present appeal is by the owner of the vehicle, who has challenged the order of the Tribunal in MVC No.987/2003, whereby the insurer was exonerated of its liability and instead was fastened on the appellant herein, who is the owner of the vehicle.

(3.) The parties are referred to by their ranking before the trial Court for the purpose of convenience.