SUBHASH Vs. KIRAN

JUDGEMENT

(1.) Heard.

(2.) This Letters Patent Appeal arises out of order dated 10.9.2001, passed by learned single Judge of this court. Appellant is owner of a vehicle which was involved in an accident. Several claim petitions were filed and by a common judgment and order dated 11.1.1999, learned Member of the Motor Accidents Claims Tribunal, Auranga-bad disposed of the claim petitions bearing Nos. 282, 305 and 309 of 1993.

(3.) The vehicle owned by the appellant was a taxi and the same was permitted to run as taxi vehicle. In the said accident, a truck bearing No. MWP 1885 gave dash to the taxi. The vehicle was insured with United India Insurance Co. Ltd., respondent No. 6, which included risk of life and bodily injury to the passengers. The insurance policy was valid up to 11.1.1994. The appellant had employed a driver having a licence to ply the taxi as per the permit.