GOPAL SINGH BHANDARI Vs. MOHD FAROOQ

JUDGEMENT

(1.) Heard the learned counsel for the parties Mr. I.S. Mehra, Mr. Tanveer Alam Khan and Mr. P.S. Rawat in Appeal Nos. 1359 and 1360 of 2001.

(2.) The applicant has filed the present Appeal No. 1360 of 2001 (old No. 284 of 1990) Gopal Singh Bhandari v. Mohd. Farooq and New India Assurance Co. Ltd. challenging the award of the Motor Accidents Claims Tribunal to the extent of the liability which has been extended upon the owner and another Appeal No. 1359 of 2001 (old No. 306 of 1990) has been filed by the insurance company challenging the award of the Claims Tribunal to the extent of the liability extended upon insurance company of Rs. 1,50,000.

(3.) Mr. Tanveer Alam Khan is present on behalf of New India Assurance Co. Ltd., Haldwani as a counsel for the appellant in Appeal No. 1359 of 2001. Mr. I.S. Mehra is appearing on behalf of Mohd. Farooq claimant-respondent and Mr. P.S. Rawat on behalf of Gopal Singh Bhandari owner-respondent No. 2 in Appeal No. 1359 of 2001 and on behalf of appellant in Appeal No. 1360 of 2001.