MADHU Vs. KULDEEP

JUDGEMENT

(1.) The Appellants who are the legal representatives of deceased Tara Chand impugn a judgment dated 14.07.2000 passed by the Motor Accident Claims Tribunal (the Claims Tribunal) whereby a compensation of Rs. 1,76,056/- was awarded in favour of the Appellants and the owner and the driver were made liable to pay the compensation. The Insurance Company was exonerated on the ground that the willful breach of the policy on the part of insured was proved as the driver possessed a fake licence.

(2.) The Appellants dispute the findings on quantum of compensation as also on the liability.

(3.) In the absence of any Appeal by the owner, driver or the Insurance Company, the finding on negligence has attained finality.