DINESH KUMAR Vs. ROSHNI DEVI

JUDGEMENT

(1.) This appeal by the owner and driver of the offending vehicle has been filed to challenge the impugned part of award, vide which rights have been given to the Insurance Co. to recover the awarded compensation, from the appellants by holding, that the Driver of the offending vehicle did not have a valid driving licence.

(2.) The claimant/respondents claimed compensation on account of death of Tejbir Singh son of Sh. Sukh Lal, in a motor vehicular accident, which took place on 17.9.2004, in the area of village Bastara within the jurisdiction of police station, Ghraunda.

(3.) Fact in details are not required to be gone into being not disputed.