RAM KISHORE AND ANOTHER Vs. URMILA & OTHERS

JUDGEMENT

(1.) This is appeal by driver and owner of the offending vehicle against the award dated 27.05.2011 passed by Motor Accident Claims Tribunal, Faridabad, whereby insurer of the offending vehicle was allowed right to recover the amount of compensation paid to the claimant from appellant No.2-owner.

(2.) As the only issue involved in this case is about the legality and validity of the order allowing the recovery rights against owner of the offending vehicle, detailed facts of the case are not being discussed for the same of brevity.

(3.) The tribunal discussed this issue in para 34 of the award, which reads as follows:-