NEW INDIA ASSURANCE CO LTD Vs. S NAGARAJ

JUDGEMENT

(1.) Though the matters are listed for Admission, with the consent of learned counsel for both the parties, they are taken up for final disposal.

(2.) Mfa Nos.4304/2013, 4306/2013 and 4307/2013 are filed by the New India Assurance Company Limited, the insurer of the auto rickshaw bearing registration No.AP.21.X.0719, challenging the common judgment and award dated 15.01.2013, passed in MVC Nos. 81, 83 & 84/2009 by the District Judge and MACT-I, Chickaballapur, on the ground of liability.

(3.) As all these appeals have arisen out of a common road traffic accident, they are heard together and disposed of by this common judgment.