RAJOURI GARDEN GAS SERVICES Vs. SHABNAM & ORS

JUDGEMENT

(1.) The appellant has challenged the recovery rights granted to respondent no.6 to recover the award amount from the appellant.

(2.) The offending vehicle bearing No.DL-1GB-4598 was being driven by respondent no.7 at the time of the accident on 9th February, 2010. The offending vehicle had a valid permit Ex.R2W1/1 whereby the vehicle was authorized to carry petrol and petroleum goods. The driver of the offending vehicle was holding a valid driving licence whereby he was authorized to drive LMV, MGV and HGV.

(3.) The Claims Tribunal observed that there was no endorsement on the driving licence to drive a motor vehicle carrying petrol or petroleum goods.