SURAT SINGH Vs. DALBIR KAUR AND OTHERS

JUDGEMENT

(1.) The present appeal has been preferred by the appellant/ownercum-driver of tractor bearing registration No.PB-09-5922 against the award dated 15.10.2001, passed by learned Motor Accidents Claims Tribunal, Kapurthala (hereinafter called the "Tribunal"), whereby the claim petition filed by respondents No.1 to 5-claimants for grant of compensation on account of death of Kulwant Singh in the motor vehicular accident which took place on 26.02.1999 has been allowed and they have been awarded compensation to the tun of 3,00,000/-. Respondent No.6-Insurance Company was given the recovery rights against the appellant/owner-cumdriver of the tractor.

(2.) The present appeal has been preferred by the appellant to challenge the recovery rights granted against him to respondent No.6- Insurance Company.

(3.) I have heard learned counsel for the parties and gone through the paper-book meticulously.