PRAKASH Vs. HANUMANTHRAYA

JUDGEMENT

(1.) THIS appeal is filed by the appellant owner of the goods vehicle involved in the accident against the judgment and award dated 19. 1. 1996 passed in Motor Vehicles Case No. 142 of 1992 by the 1st Additional District Judge and Member, M. A. C. T. , Gulbarga, awarding compensation of Rs. 63,000 with interest at 6 per cent per annum from the date of petition till the date of realisation to the father of the deceased/dependant in motor vehicle accident.

(2.) HEARD the learned counsel for the appellant owner of the vehicle and the learned counsel for the respondent No. 2 insurance company.

(3.) THE main ground urged by the learned counsel for the appellant is that the liability should have also been fastened against the insurance company, respondent No. 2, as the vehicle was insured on the date of the accident. The contention of the learned counsel for the appellant is that from the copy of the driving licence, Exh. R-3, issued to respondent No. 1, it is clear that the driver was authorised to drive the light motor vehicle and when on the date of the accident the vehicle was covered with the insurance policy, the respondent no. 2 insurance company should have also been fastened with the liability.