RELIANCE GENERAL INSURANCE CO. LTD. Vs. RASHMI

JUDGEMENT

(1.) THE present appeal is filed to impugn the award dated 06.08.2011. The brief facts are that Mr. Aashish @ Rinku on 02.07.2010 was going on his motorcycle. He was hit by a truck driven by Mr. Salim Khan, respondent No. 6.

(2.) BASED on the evidence on record the Tribunal concluded that the accident took place due to rash and negligent driving of respondent No. 6. On compensation, the Tribunal awarded a total compensation of Rs.15,19,816/ -, the details of which are as follows: -

(3.) HE further submits that the Tribunal has wrongly fastened liability on the appellant. He states that the driver Salim Khan/Respondent No. 6 was having two driving license which is forbidden under section 6 of the M.V. Act. Before the police the appellant produced a driving license from Mathura which on verification by the police was found fake. Before the Court he submitted another driving license from Fatehnagar, Farukhabad, U.P. He submits that at the time of the accident the driver respondent No. 6 was driving the offending vehicle without a valid driving license and the appellant/insurance company has been wrongly fastened with liability.