VIJAI DATA PRASHAR Vs. METRO CONST CO

JUDGEMENT

(1.) This appeal is directed against the judgment dated 14.10.1993 of the Motor Accident Claims Tribunal in Suit No.7/81 whereby the learned Tribunal has dismissed the claim of the claimant holding that in the absence of Pappu no award could be given for negligent driving of the vehicle.

(2.) Brief facts of the case as noted by the Tribunal are as follows:-

(3.) It is contented by counsel for the appellant that even if no claim is made against Pappu- the driver, the owner and the Insurance Company could not escape their liabilities.