SOUDAGAR MOHAN LONDE Vs. ANITA

JUDGEMENT

(1.) Being aggrieved by the impugned judgment and award, whereby the respondent No.2/insurance company is absolved from the liability of paying compensation on the ground that as on the date of accident, the offending vehicle was not covered by a valid policy and directing him to pay the compensation, respondent No.1-owner is before this Court in appeal under Sec. 173(1) of Motor Vehicles Act (hereinafter referred to as 'the Act' for short).

(2.) For the sake of convenience, the parties are referred to by their rank before the Tribunal.

(3.) Petitioners who are the wife, son and parents of deceased-Kalyan Ghagare filed petition under Sec. 166 of the Act, seeking compensation in a sum of Rs.12,16,000.00 on account of his death in a motor vehicle accident involving Mahindra Max Jeep bearing Reg.No.MH-13/R-8263 (hereinafter referred to as 'offending vehicle').