SHIVRAJ Vs. MALPU @ MALAKWA

JUDGEMENT

(1.) THE Appellant Shivraj who is the owner of the offending vehicle delivery van No.DL-1LH-1817 impugns the judgment dated 11.01.2010 passed by the Motor Accident Claims Tribunal(the Claims Tribunal) solely on the ground that the driver of the vehicle (Respondent No.3 Ram Kumar) possessed a valid driving licence on the date of the accident, that is, 09.03.2008. Thus, the Claims Tribunal fell into error in exonerating the Insurance Company and fastening liability on him and the driver of the vehicle.

(2.) THERE is no Appeal by the Claimants on the issue of liability.

(3.) THE Claims Tribunal dealt with the issue of liability as under: