SUKHBIR SHARMA Vs. NATIONAL INSURANCE COMPANY LTD

JUDGEMENT

(1.) Appellant impugns award dtd. 31/7/2020 to the limited extent that right of recovery has been granted to the insurance company against the appellant/owner.

(2.) Learned counsel for the appellant submits that the Tribunal has erred in granting the recovery rights on the ground that there was no valid permit to ply the vehicle in Delhi whereas the vehicle was registered in Haryana.

(3.) Learned counsel submits that the Tribunal has committed the error in view of the answer given by the petitioner in his cross examination wherein he had stated that he was not aware if any authorisation is required for a heavy goods vehicle to be plied outside the home state where it is registered.