ANSAR ALI Vs. SUGRA BEGUM

JUDGEMENT

(1.) Heard Sri Mukesh Kumar Tiwari, learned counsel for the appellant, Sri Awadhesh Kumar, Advocate holding brief of Sri Arjun Singh Somvanshi, learned counsel for the respondent no. 1, Sri Vinod Kumar Singh, learned counsel for the respondents no. 2 to 4, Sri M.K.Yadav, Advocate holding brief of Sri Anil Kumar Srivastava, learned counsel for the respondent no. 5 and Sri A.K. Shukla, learned counsel for the respondent no. 6.

(2.) Under challenge is the judgment and award dtd. 14/12/2012 passed by the learned Motor Accident Claims Tribunal/District Judge, Hardoi (hereinafter referred to as "Tribunal") in Motor Accident Claim Petition No. 258 of 2008 Inre; Smt. Sugra Begum Vs. Ansar Ali & Ors whereby the learned tribunal has awarded a sum of Rs.14,31,930.00 along with interest in favour of the claimant and has directed that the said amount shall be payable by the respondents no. 1 & 2 therein who are the owner and driver respectively of the vehicle involved in the said accident, of which the owner is the appellant herein.

(3.) The short controversy as involved in the instant appeal is as to whether the insurance policy, which had been issued for the vehicle involved in the accident and the said vehicle having been sold off at an earlier stretch of time, as to from which date the insurance policy would be applicable.