D T C Vs. DOLI SHARM

JUDGEMENT

(1.) THE Appellant Delhi Transport Corporation (DTC) impugns the judgment dated 01.03.2008 passed by the Motor Accident Claims Tribunal (the Claims Tribunal) whereby while awarding compensation of Rs.5,71,770/- in favour of the Respondents No.1,

(2.) AND 4 (the Claimants) exonerated the Third Respondent, the National Insurance Company and fastened the liability on the Appellants to pay the compensation awarded on the ground that the Second Appellant (Anand Singh Hazra), the driver of the DTC bus did not possess a valid driving licence at the time of the accident. 2. The entire compensation amount was deposited in terms of the order dated 18.04.2009 passed by this Court. A sum of Rs.50,000/- each was ordered to be released in favour of the each of the Claimants by the earlier said order.

(3.) IN cross-examination by the Insurance Company, the driver testified as under:-