HARSHITHA J Vs. PRAVEEN G,GOVINDARAJ

JUDGEMENT

(1.) Since all the appeals arise from single accident resulting in injuries to the ten and death of one inmates of Tempo Travelers bearing registration No.KA-01-AA-5945, all the matters are taken up for common disposal.

(2.) In order to avoid confusion and overlapping, hereinafter the parties are referred in accordance with their ranking as stood before the Tribunal.

(3.) All these appeals are preferred against the judgment and award passed in MVC No.5521/2014 and connected matters on 01.04.2017 by the MACT, Bangalore praying to modify the finding of the Tribunal and saddle the liability on the insurer instead of the insured/owner of the vehicle-Praveen.G.