MEERA RAWAT Vs. UNITED INDIA INSURANCE CO LTD

JUDGEMENT

(1.) HEARD learned counsel for the parties.

(2.) APPEAL No. 363 of 2008 has been preferred by the owner of the vehicle Meera Rawat, wife of Jalam Singh, to set aside the award dated 28.5.2008, passed by Additional District Judge/Second Fast Track Court, Dehradun in M.A.C. Case No. 72 of 2005, whereby an amount of Rs. 3,65,000 along with 6 per cent interest was awarded as compensation in favour of respondent Nos. 2 to 4 (claimants) and liability was imposed on the owner of the vehicle in view of the fact that on the fateful day, the owner of the vehicle was not having the permit to ply the vehicle.

(3.) SINCE the controversy involved in both the appeals is same and the impugned award is also same, therefore, both the appeals are being decided together.