BALBIR SINGH Vs. MUNNA SINGH

JUDGEMENT

(1.) THIS is claimant's appeal for enhancement of the compensation awarded by the Motor Accident Claims Tribunal/Additional District Judge-First Fast Track Court, Udham Singh Nagar vide Award dated 22nd July, 2003 passed in Motor Accident Claim Petition No. 93 of 2001.

(2.) CLAIMANT Balbir Singh claimed compensation of Rs. 18,00,000 for the injuries suffered by him in the motor accident when on 30th May, 1999 first respondent Munna Singh brought his truck bearing No, UTJ 2412 driving rashly and negligently and dashed the claimant resulting in serious injuries to him.

(3.) RESPONDENT No. 1 Munna Singh, driver of the offending vehicle and respondent No. 2-National Insurance Company Ltd., insurer of the offending vehicle contested the claim. The Insurance Company disowned its liability to pay compensation to the claimant on the ground that the driver of the vehicle was not holding a valid and effective driving licence at the time of the accident and that the truck was being plied in breach of the policy conditions.