RAMESH BHATIA Vs. KASHMIRI DEVI

JUDGEMENT

(1.) The controversy in appeal here is with regard to the liability of the Insurance Company for payment of the compensation awarded.

(2.) Kashmiri Devi sustained injuries when the scooter CHD 7664 came and hit into her while she was crossing the road between Sectors 21 and 22, Chandigarh. This happened on September 20, 1978.

(3.) It was the finding of the Tribunal that the accident had been caused due to the rash and negligent driving of Ramesh bhatia, the driver of this scooter. A sum of Rs. 5400/- was awarded as compensation to the claimant Kashmiri Devi and it was held that both Ramesh Bhatia and his wife Mrs. Ravi Bhatia, the owner of the scooter, were pointly. The Insurance Company was absolved from liability as Ramesh was found to hold only a learner's licence.