BRIJ LAL Vs. DHARAMBIR

JUDGEMENT

(1.) THE Motor Accident Claims Tribunal, Rohtak on a claim petition had awarded a sum of Rs. 60,000/- to the claimant on account of injuries sustained by him in a road accident on 17. 10. 1988 alongwith interest at the rate of 12% per annum. The liability to pay compensation was fastened on the owner and driver of the offending vehicle No. DBL-6873. The Insurance Company was absolved of its liability to pay compensation on the ground that the vehicle was not insured.

(2.) DISSATISFIED with the award, the claimant had filed the present appeal with a prayer that the liability to pay compensation would be that of Insurance Company as the offending vehicle was duly insured with the respondent-Insurance Company and the Tribunal had wrongly absolved its liability.

(3.) LEARNED counsel for the respondents contends that no notice of the cover note can be taken as the same has been filed at a very belated stage.