NEW INDIA ASSURANCE COMP LTD Vs. MAIKIN

JUDGEMENT

(1.) Heard Sri H.P.S. Chadha, learned counsel for the appellant and learned counsel for the respondents.

(2.) Present appeal under Section 173 of the Motor Vehicles Act, 1988 has been preferred against the judgment and award dated 19.9.2009 passed by the Motor Accident Claims Tribunal, Lucknow in Claim Petition No. 207 of 2007.

(3.) While assailing the impugned award, a solitary argument advanced by the learned counsel for the appellant is that the law settled by a Division Bench of this Court in the case reported in 2010 (1) A.L.J. 339, that the liability was fastened on U.P.S.R.TC. to pay the compensation under the impugned award.