NATIONAL INSURANCE CO LTD Vs. SUBRAMANYA

JUDGEMENT

(1.) THIS appeal is directed against the judgment and award dated 13. 4. 1994 in mvc No. 156 of 1990 passed by the district judge and motor accidents claims tribunal, chikmangalur (henceforth in brief as 'mact ). The appeal is filed by the insurance company to challenge the finding of the mact that the appellant insurance company is also liable to pay compensation to the respondent nos. 3 and 4, claimants.

(2.) I heard the learned counsel for the appellant insurance company, Mr. M. u. poonacha and the learned counsel for the respondent nos. 3 and 4, claimants, Mr. S. n. keshavamurthy. The respondent No. 1, driver and the respondent No. 2, owner, having been served with notices of the appeal had remained absent before this court. I have also perused the case records.

(3.) THE short point for my consideration in this appeal is whether the justification on the part of the mact to fasten the liability on the appellant insurance company is there or not.