DINESH CHAURASIA Vs. BHAGWAN CHAURASIA & OTHERS

JUDGEMENT

(1.) Heard learned counsel for the appellant and learned counsel for the respondents.

(2.) This is an owners' appeal against the award passed by the Tribunal in M.A.C. No. 158 of 2001. The impugned award is a sum of Rs.1,52,000/- for the death of a victim who was aged about 15 years. The offender was also a minor of 15 years.

(3.) Learned counsel for the appellant who stand for the owners states that the Tribunal has wrongly come to the conclusion that the owner did not have a valid driving license. He states that the appellant had a valid driving license. But from the record it is revealed that the owner denied the accident altogether. The Tribunal has also come to the conclusion that this accident took place due to the rash and negligent driving of the motorcyclist who was himself a minor aged about 15 years, against whom a criminal case was lodged and he had also applied bail in that case.