KUNHUNHAMMA MATHEW AND ORS. Vs. JOSE AND ORS.

JUDGEMENT

(1.) THIS appeal is filed by the respondents 1 & 2 before the Tribunal in O.P.(MV) No. 757/2008. They are respectively the registered owner and the driver of the maruthi car bearing registration No. KL -14 E/8717. This appeal is filed only as regards the finding of the Tribunal that along with the insurance Company, the appellants are also liable. Since there is no challenge against the quantum, we have not issued notice to the claimants.

(2.) THE sole issue herein is whether the appellants are liable to satisfy the award. We find from the award that the Tribunal in paragraph 25 allowed the Insurance Company to recover the amount covered by the award after payment to the claimant.

(3.) WE heard learned counsel on both sides.