MANAGER,ORIENTAL INSURANCE CO. LTD Vs. MARIGOWDA

JUDGEMENT

(1.) Heard the learned counsel for the appellant and the learned counsel for respondent No.1.

(2.) This appeal is filed challenging the judgment and award dtd. 19/2/2014, passed in M.V.C.No.11/2007, on the file of the Senior Civil Judge and JMFC, K.R.Pet, ('the Tribunal' for short).

(3.) The learned counsel for the appellant would submit that in connected matter M.F.A.No.174/2012 dtd. 18/10/2022, a Co-ordinate Bench of this Court set aside the judgment and award of the Tribunal and remitted back the matter to the Tribunal for fresh consideration since the Insurance Company had challenged the very involvement of the vehicle in the accident. In this case also, the very same ground has been urged and hence the matter may be remanded back to the Tribunal for fresh consideration.