DEV RAJ AGGARWAL Vs. RAVINDER KUMAR AND OTHERS

JUDGEMENT

(1.) Present appeal is against award dated 01.10.2001 by Motor Accident Claims Tribunal, Chandigarh (hereinafter referred as 'The Tribunal'). Appeal filed by appellant-owner of Maruti Van No.PB-04-8681 involved in motor vehicle accident having taken place on 03.01.1992. The accident resulted into injury to claimant Ravinder Kumar.

(2.) Claim petition was preferred by claimant and same was contested by the driver-owner as well as Insurance Company. 'The Tribunal' returned the findings that claimant was entitled to receive a total sum of Rs. 54,000/- along with interest @ 12% per annum and the liability was fastened upon respondents No.1 and 2 i.e. driver and owner and Insurance Company was absolved of its liability as no Driving Licence was produced at that time.

(3.) Mr. R.K.Bashamboo, Advocate representing the Insurance Company verified the fact that Driving Licence was genuine and that way, the liability to pay the amount of compensation is of Insurance Company as offending vehicle was duly insured with United India Insurance Company.