NATIONAL INSURANCE CO Vs. JASWANT SINGH

JUDGEMENT

(1.) THE appellant has challenged the award of the learned Tribunal whereby compensation of Rs. 6,05,000/- has been awarded to the claimants.

(2.) THE accident dated 14th August, 2004 resulted in the death of Gurdeep Singh. The deceased was survived by his parents and unmarried sister who filed the claim petition before the learned Tribunal.

(3.) THE learned Tribunal passed an award for Rs. 6,05,000/- in favour of the claimant and against the appellant. However, the recovery rights were given to the appellant to recover the award amount from respondent Nos. 4 and 5 on the ground that the driver was not authorized to drive goods vehicle.