UNITED INDIA ASSURANCE CO.LTD. Vs. ANILKUMAR

JUDGEMENT

(1.) Allowed, subject to all just exceptions.

(2.) The application stands disposed-off. MAC. APP. 930/2019 and CM APPL. 52844/2019

(3.) This appeal impugns the award of compensation dated 13.08.2019 passed by the learned MACT in MACP No. 1524/16, on the ground that recovery rights have not been granted against the owner and driver of the offending-insured vehicle, despite it being proven that the driving licence produced by the driver was fake.