HONNAPPA GOWDAR Vs. T GOPINAIK

JUDGEMENT

(1.) These appeals were preferred by the appellants against the judgment and award dated 14.12.2012 passed by the Tribunal in MVC No.126/2010, wherein the Tribunal awarded compensation in a sum of Rs.2,55,000.00 with interest at 6% p.a.

(2.) Mfa No.1254/2013 is filed by the owner of the offending vehicle against the aforesaid judgment seeking intervention in the impugned judgment regarding fastening the liability on the owner of the offending vehicle.

(3.) Mfa No.1808/2013 is filed by the claimants being the legal representatives of the deceased and filed a memo for disposal of the appeal in terms of the ratio laid down by the Honourable Apex Court in Mukund Dewangan -vs- Oriental Insurance Company Limited,2017 AIR(SCC) 663 as the liability requires to be saddled on respondent No.1 said to be the Insurance company