NATIONAL INSURANCE CO. LTD. Vs. NAAZ FATIMA

JUDGEMENT

(1.) Heard the learned Counsel for the parties and perused the record.

(2.) The present appeal under Section 173 of the Motor Vehicle Act, has been preferred against the impugned award dated 31.7.2008, passed by the Additional Sessions Judge/F.T.C. No. 8/Motor Accident Claims Tribunal, Lucknow in Claim Petition No. 140 of 1995.

(3.) While assailing the impugned award, the solitary argument advanced by learned Counsel for the Appellant is that the accident was caused by the Bus No. U.P.-24/3307 which was under the contract of Uttar Pradesh State Road Transport Corporation (in short referred as "UPSRTC"), therefore, UPSRTC is liable to pay compensation. It has further been submitted that the UPSRTC is party in the present appeal as well as was arrayed as party in the original trial before the Tribunal.