UNITED INDIA INSURANCE CO. LTD Vs. BHAGWATI BAI

JUDGEMENT

(1.) THIS order shall also govern the disposal of M.A. No. 449/2000.

(2.) BEING aggrieved by the award dated 17.11.1999 passed by MACT, Badwah, in Claim Case No. 13/97 and Claim Case No. 2/97, the present appeal has been filed.

(3.) CLAIM petitions were opposed by the appellant on the ground that the respondent No. 4 was not having a valid driving licence at the relevant time. Learned Tribunal after framing of issues and recording of evidence, awarded compensation in both the claim cases holding that appellant is liable for payment of compensation along with respondent Nos. 3 and 4.