NEW INDIA ASSURANCE CO. LTD. Vs. HARJEET SINGH

JUDGEMENT

(1.) THE present appeal has been preferred against the impugned award dated 05.03.1007, whereby Ld. Tribunal has awarded compensation for an amount of Rs.60,000/ - with interest @ 7% per annum from the date of filing of the petition till realization of the amount.

(2.) LD . Counsel appearing on behalf of the appellant submits that driver of the offending vehicle was not having any driving licence and in such eventuality, Ld. Tribunal ought to have exonerated the appellant from any liability. However, directed the appellant to pay the compensation amount in favour of the claimant with recovery rights against the driver and owner of the offending vehicle.

(3.) ADMITTEDLY , in the present case, recovery rights have been granted in favour of the appellant.