SALEEM AHAMMED Vs. NATIONAL INSURANCE COMPANY LIMITED

JUDGEMENT

(1.) This appeal is filed by the owner challenging the judgment and award dtd. 12/1/2017 passed in MVC No.65/2014 on the file of the Senior Civil Judge and Additional MACT, Harihar ('the Tribunal' for short).

(2.) Heard the learned counsel appearing for the respective parties.

(3.) The factual matrix of the case is that the injured who was aged about seven years met with an accident as a result, her left leg was amputated below the knee and hence, she made the claim before the Tribunal and Tribunal after considering both the oral and documentary evidence available on record, allowed the claim petition in part granting compensation of Rs.7,24,315.00 with 6% interest and the liability is fastened on the insured on the ground that the driver of the offending vehicle was not having valid and effective driving licence hence, the present appeal is filed by the owner challenging the judgment and award with regard to the liability fastened on the insured.