HARYANA ROADWAYS Vs. MUKESH KUMAR & ORS

JUDGEMENT

(1.) The appellant has challenged the award dated 10th March, 2016 on the limited ground that the offending vehicle was validly insured by the appellant with New India Insurance Company Limited and, therefore, the liability to pay the award should have been fastened by the Claims Tribunal on the New India Insurance Company Limited.

(2.) Learned counsel for New India Insurance Company Limited admits on instructions that the offending vehicle was validly insured and, therefore the respondents No.3 is liable to satisfy the award.

(3.) The appeal is allowed and the liability to satisfy the award is shifted from the appellant to respondent No.3.