RAJIV DHAWAN AND ANR. Vs. PHIRTU AND ANR.

JUDGEMENT

(1.) MAC.APP. No. 347/2009 and CM No. 9958/2009

(2.) ISSUE notice to the respondents, returnable on 5 October, 2009.

(3.) APPELLANT No. 1 is the owner and appellant No. 2 is the driver of the offending vehicle. The learned Counsel for the appellants submit that the offending vehicle was not insured at the time of the accident. If that is so, the appellants have committed an offence under Section 196 of the Motor Vehicles Act, 1988 for driving the uninsured vehicle. Section 196 of the Motor Vehicles Act, 1988 is reproduced hereunder: