BAKSHA RAM Vs. HEENA

JUDGEMENT

(1.) The hearing was conducted through video conferencing.

(2.) Appellant (owner of the offending vehicle) impugns judgment dated 18.09.2020 passed by the Motor Accident Claims Tribunal to the limited extent that it grants recovery right to the insurance company i.e. respondent No.7 against the appellant as well as the driver of the offending vehicle.

(3.) Learned counsel for the appellant submits that the driver has already expired.