SANA VIJAYA Vs. KANNABOINA SHANKAR VEERAMALLU

JUDGEMENT

(1.) These Appeals are preferred by the claimants against the common order dated 27-07-2000 in O.P.Nos. 261, 262, 263 291 of 1997 on the file of the Motor Accidents Claims Tribunal (District Judge), Karimnagar, raising only one question whether the Insurance Company is liable to pay compensation along with the owner of the vehicle.

(2.) The lower Court awarded compensation to the claimants after considering the merits of the respective cases and did not make the Insurance Company i.e., fourth respondent herein, liable to pay compensation! on the ground that the Insurance Policy was obtained in the name of the third respondent and the ownership was with the second respondent as on the date of accident.

(3.) The learned counsel flor the appellants cited a Judgment of the Karnataka High Coujrt in ORIENTAL INSURANCE CO. LTD. v. GOWRAMMA, wherein the Court held that: