NATIONAL HIGH SCHOOL Vs. ROSHNI DEVI

JUDGEMENT

(1.) The present appeal is directed against the award dated 10.9.2002 delivered by Motor Accident Claims Tribunal, Patiala in respect of motor vehicular accident which occurred on 27.4.2000. In the said accident, one Kuldeep Singh, who was on bicycle, met with an accident with the matador owned by the present appellant. The said vehicle was insured with respondent No. 3.

(2.) In the claim petition under Section 166 of the Motor Vehicles Act, 1988, the learned Trial Court awarded a sum of Rs. 55,000/- as compensation along with interest at the rate of 9 per cent per annum from the date of the filing of the claim petition till the date of realisation but the present appellant after returning a finding that the driving licence of the driver of the vehicle has become invalid.

(3.) The said finding of the Tribunal is under challenge by the appellant in the present appeal When the appeal came up for hearing before this Court on 8.5.2003, the appeal in respect of the claimants was dismissed while recovery by the Insurance Company by the appellant was ordered to be stayed.