(1.) The appellant has challenged the award of the Claims Tribunal whereby compensation of Rs.3,08,436/- has been awarded to the claimants.
(2.) The accident dated 15 th August, 1999 resulted in injuries to Sudhama Prasad who filed the claim petition before the Claims Tribunal. The Claims Tribunal awarded Rs.3,08,436/- to the injured. There is no dispute with respect to the quantum of compensation awarded to the claimants. The only ground urged by learned counsel for the appellant at the time of hearing of this appeal is that the driving licence of respondent No.2 was found to be fake and, therefore, the appellant is entitled to recovery rights against the driver and owner of the offending vehicle.
(3.) The learned counsel submits that the appellant examined the officer from the Motor Licencing Office, Meerut as RW-1/3 who produced the record relating to the driving licence of respondent No.2 and deposed that no licence was issued to respondent No.2 and the alleged driving licence Mark-A was fake. The officer of the Insurance Company appeared in the witness box as RW2/3 and proved the insurance policy as Ex.RW2/A.