AMAR PAL SINGH Vs. JAWAHAR LAL AND ORS.

JUDGEMENT

(1.) THE appellant has challenged the award of the learned Tribunal whereby the appellant was directed to pay Rs. 22,000/ - to claimant/respondent No. l.

(2.) THE accident dated 22nd October, 1993 resulted in the injuries to the claimant who filed the claim petition before the learned Tribunal.

(3.) THE Learned Counsel for the appellant submits that the driver of the offending vehicle was holding a valid driving licence. Learned Counsel for the appellant further submits that the accident in question resulted in death of Rajesh Kumar whose legal representatives filed a separate claim petition which was allowed against the Insurance Company holding that the driver was holding a valid driving licence. It is further submitted that the Insurance Company has accepted the said award and has made the payment of the award amount to the claimant in that case.