KULJEET SINGH Vs. SURINDER KAUR AND OTHERS

JUDGEMENT

(1.) Kuljeet Singh, owner of the offending vehicle Balero Camper DX bearing registration No.PB-13N-4686, has filed the present appeal against the Award dated 06.05.2013 passed by Motor Accident Claims Tribunal, Patiala (in short 'the Tribunal') along with an application for condonation of delay of 566 days in filing the present appeal.

(2.) The plea of learned counsel for the appellant is that the liability of the owner has been fixed and the Insurance Company has been given recovery rights against the owner, on the account of the fact that the driving licence of the driver of the offending vehicle, namely, Gurpreet Singh, was found to be fake.

(3.) It has been argued that the concerned record was not produced. Therefore, the said finding could not be recorded.