RAM SWAROOP SHARMA Vs. RAM MURTHI

JUDGEMENT

(1.) This appeal is filed by the owner and driver of the vehicle involved in the accident challenging award dated 28.9.1995 passed by First Additional Motor Accidents Claims Tribunal, Bhind in Claim Case No. 25 of 1991.

(2.) Facts of the case are that on 14,6.90 the deceased Ram Mahesh was travelling in a tractor-trolley. Tractor was registered as MP 06-7663. As per the allegations in the claim petition the deceased was going in the tractor to cut wood. The said tractor tumbled and the deceased was crushed under the trolley. The claimants, therefore, filed a claim petition against the present appellants and the insurance company, respondent No. 5, for compensation of the deceased Ram Mahesh.

(3.) The Tribunal awarded a compensation of Rs. 74,000 with 12 per cent interest. However, the insurance company was exonerated from payment of compensation on the ground that the driver of the vehicle had no valid licence at the time of accident.