USHA DEVI Vs. PAWAN KUMAR

JUDGEMENT

(1.) Though the present appeals arise from an application seeking impleadment being rejected by the Motor Accident Claims Tribunal, Barnala and affirmation of the same in Civil Revision Nos.4324 and 4336 of 2016 by the High Court of Punjab and Haryana, yet, Ms. Radhika Gautam, learned counsel for the appellants raised a different issue altogether when the matter was listed on 21.02.2018.

(2.) It was submitted by Ms. Gautam, learned counsel appearing for the appellants that when numerous accidents occur and there is no insurance or valid insurance, it becomes extremely difficult on the part of the tribunals to pass an executable award. Elaborating the same, she had submitted, there are owners who cannot really pay and, therefore, there should be some arrangement by which the State can bear the responsibility.

(3.) When such a submission was advanced at the Bar by learned counsel for the appellants, we thought it appropriate to hear the learned Attorney General for India.