HANNAH SUSILA MORRIS Vs. LEELA BAI

JUDGEMENT

(1.) Heard the learned counsel appearing for both sides and perused the records carefully.

(2.) It is a case of injury. The manner of the accident is not in dispute. The appellant is the owner of the vehicle. The second respondent herein is the driver of the vehicle. The appellant has filed this appeal questioning the liability as well as quantum.

(3.) The learned counsel appearing for the appellant would submit that without any valid document, the Tribunal has erroneously held that the second respondent herein drove the vehicle in drunken mood and caused the accident, and thereby, directed the third respondent / Insurance Company to pay and recover from the appellant and the second respondent herein. Therefore, the pay and recovery ordered by the Tribunal is liable to be set aside. He would further submit that for the simple injuries, the Tribunal has awarded a sum of Rs. 3,09,312/- and the same is on the higher side and therefore, the award passed by the Tribunal is liable to be reduced. Thus, he prayed to allow the appeal.