JAYANT K. NAROJI Vs. SHUBHANGI SANTOSH NAIK

JUDGEMENT

(1.) Heard the learned counsel for the parties.

(2.) The learned counsel for the parties agree that both these appeals can be disposed of by a common judgment and order since the main issue involved in both these appeals is common.

(3.) In both these appeals, the appellant (owner of the vehicle) questions the judgments and awards dtd. 23/8/2012 made by the Motor Accident Claims Tribunal, Margao, (Tribunal) holding inter alia that the respondents - Insurance Company is not liable to pay the compensation amount determined, inter alia on the ground that there was a breach of essential terms of the insurance policy or that the policy did not cover any liability towards occupants/passengers in the vehicle.