RAM KISHORE Vs. RAM SARAN AND ORS.

JUDGEMENT

(1.) THE appellant has challenged the award of the learned Tribunal whereby Rs. 1,15,300/ - has been awarded to the appellant against respondent No. 2.

(2.) THE accident dated 1st February, 2007 resulted in grievous injuries to the appellant who was travelling in the TSR which met with an accident with a Tata Tempo.

(3.) THE learned Tribunal passed the award of Rs. 1,15,300/ - in respect of the injuries suffered by the appellant. The award has been passed against respondent No. 2 who is the owner of the offending vehicle. The vehicle was validly insured with respondent No. 3 but respondent No. 3 was exonerated from the liability on the ground that there is violation of the condition of the permit which required the permit holder to drive the vehicle himself.