AMAR JEET SINGH Vs. SANTOSH AND OTHERS

JUDGEMENT

(1.) The present appeal has been preferred by the owner of a Bus No. UPP-1918 challenging the award dated 22.05.1995 passed by the Court of the Motor Accident Claim Tribunal (Special Judge), Muzaffar Nagar in M.A.C. No.294 of 1995 to the extent it fastens the liability upon the owner appellant.

(2.) Claimant respondents no.1 to 6 instituted a claim petition for the death of Ranvir Singh Pundir in an accident stated to have taken place on 30.04.1985 with Bus No.UPP-1918. The Tribunal has awarded Rs.1 lakh alongwith 9% interest to the claimant respondents as compensation.

(3.) The Tribunal while apportioning the liability has held that since it was insured only for third party and under the terms and conditions of the policy, the liability of the Insurance Company was limited to Rs.50, 000/-, therefore, the Insurance Company was liable to pay Rs.50, 000/- out of the awarded amount and the balance amount i.e. Rs.50, 000/- to be paid by the owner appellant.