BHUSHAN S. NADKARNI Vs. MELITA GOES

JUDGEMENT

(1.) THIS appeal by owner of motor car bearing no.GA-02-1076 which was involved in accident on 17/10/2003, questions the award by the learned Presiding Officer of the Motor Accident Claims Tribunal, Margao directing payment of compensation of Rs.2,07,000/- with interest at the rate of 9% per annum to the claimant. The award also directed that respondent no.4-Insurance Company would be entitled to recover the amount of compensation from the present appellant.

(2.) FACTS which are material for deciding this appeal are as under:

(3.) THE learned Presiding Officer of the Tribunal framed necessary issues and after considering the evidence tendered came to award compensation quantified at Rs.2,07,000/- to be paid by respondents no.1, 2 and 4, jointly and severally, with the rider that respondent no.4 was entitled to recover the amount paid by it from respondent no.2, since there was a breach of terms of policy as respondent no.1 did not hold an effective and valid driving licence at the time of the accident. Aggrieved thereby, respondent no.2 has filed this appeal.