JASBIR @ JAGBIR Vs. ORIENTAL INSURANCE CO. LTD.

JUDGEMENT

(1.) This appeal has been filed by the owner-driver disputing the recovery rights given to the insurance company.

(2.) It is necessary to sketch the bare facts. An accident had occurred on 26.02.2010. The deceased was coming on a motorcycle. A tractor driven by appellant No. 1-Jasbir @ Jagbir came in a rash and negligent manner and struck the motorcycle which led to his death.

(3.) Respondents No. 1 and 2 contested the petition and pleaded that the vehicle was insured and the driver had a valid and effective driving licence.