MUZAMIN; R K OBEROI Vs. RANJIT SINGH

JUDGEMENT

(1.) The two captioned appeals arise out of the same accident which took place on 8.10.1995. The captioned appeals are filed by the owner and driver respectively of the offending vehicle. The appellant in both the appeals prays that they should be absolved of their liability to satisfy the award.

(2.) On 8.10.1995, deceased Ravinder Singh aged 28 years died in a road accident stated to be caused by the rash or negligent driving of the driver of truck bearing No. HR-29-8954. He left behind a wife, a minor child and parents.

(3.) After discussing the evidence on record pertaining to the accident and holding the driver of the offending vehicle, guilty of rash and negligent driving, learned Tribunal awarded compensation in sum of Rs. 5,32,000/- to the claimants. Since it was not proved that the offending vehicle was insured at the time of the accident, the owner and the driver of the offending vehicle have been held liable to pay under the award.