MANAGING DIRECTOR Vs. SURESH S/O CHANNABASAPPA SANKANNAVAR

JUDGEMENT

(1.) The present appellants were respondent Nos.3 and 4 before the Motor Accident Claims Tribunal, Hangal (henceforth referred to as 'the Tribunal' for brevity). The present respondent No.1 in both these appeals were the claimants before the Tribunal. Respondent Nos.2 and 3 were respondent Nos.1 and 2 in the Tribunal.

(2.) The claimants in the Tribunal had instituted two claim petitions in MVC Nos.122 and 123 of 2008 under Section 166 of the Motor Vehicles Act, 1988 claiming compensation from the respondents therein.

(3.) In their memorandum of appeal, the appellants have taken a common ground contending that the Tribunal erred in holding that the original owner and insurer of the bus are not liable to pay compensation and fixing the liability upon lessee/corporation.