CHINTA DEVI Vs. CHANCHALA DEVI

JUDGEMENT

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

(2.) Learned counsel for the appellants has submitted that the appeal has been preferred by the claimants/appellants for enhancement of the award and the matter is pending since the year, 2013 before this Court for appearance of the driver of the vehicle though the vehicle was duly insured and there was no violation of terms and conditions of the policy in view of Sec. 149(2) of the MV Act and the Insurance Company has been fastened with the liability.

(3.) Learned counsel for the appellants has further submitted that till the date, Insurance Company has not preferred any appeal so as to submit before this Court that liability may be shifted from the Insurance Company to the owner, as such, if the counsel for the Insurance Company has no objection, the appeal may be heard on merits and may be disposed of.