ORIENTAL INSURANCE CO Vs. P. SHANTHAMURTHY

JUDGEMENT

(1.) This appeal is directed against the judgment and award passed by the Tribunal in MVC.No.444/2007 dated 14.10.2010, whereby the Tribunal has awarded compensation of Rs.24,250/- with interest @ 6% per annum. The liability has been saddled on the Insurance Company. The same has been incorporated in the operative portion of the order but the liability fixed on respondent Nos.1 and 2 to pay compensation to the claimant is joint and several.

(2.) Heard the learned Counsel for the appellant and the learned Counsel for respondent No.1 and perused the impugned judgment and award.

(3.) Factual matrix of this appeal is as under: