SHRIKANT ANNAPPA SHINDE Vs. KHIRALING BASAVANNAPPA SHINGSHETTY

JUDGEMENT

(1.) The issues involved in this Appeal are, age of the deceased was not proved and the vehicle was hypothecated with the bank, but bank did not insure it.

(2.) It is contention of the learned counsel for the Appellant that, age of the deceased was not proved before the Tribunal and the offending motorcycle was hypothecated with bank, so it was the duty of the bank to take the insurance of the said vehicle, but it was not taken, hence, the Appellant is not liable to pay compensation, but this fact is not considered by the Tribunal. Hence, requested to allow the Appeal.

(3.) It is contention of the learned counsel for the Respondent that, the Tribunal has considered all the aspect while passing the order. No interference is required in it.