DALBIR SINGH Vs. KRISHNA

JUDGEMENT

(1.) THIS appeal is directed against the order of the Motor Accidents Claims Tribunal, Jind, dated May 10, 1989, whereby the compensation amount awarded was to be satisfied by the owner and the driver of the yellow coloured vehicle No. HYH 1879, and the claim petition against the insurance company, i. e. , the United India Insurance Co. Ltd. , was dismissed. The present appeal has been filed on behalf of the owner of the said yellow coloured vehicle.

(2.) THE only point raised in this appeal is that, under the insurance policy, the liability to pay the said compensation is that of the insurance company.

(3.) NOTICE was issued to respondent No. 6, the said insurance company only and the records were also sent for in order to dispose of the appeal at the stage of motion hearing.