RELIANCE GENERAL INSURANCE COMPANY LIMITED Vs. KARNAIL KAUR

JUDGEMENT

(1.) CM No. 10419-CII of 2018 Allowed as prayed for. Annexures A-1 to A-3 are taken on record on record, subject to just exceptions. Disposed of accordingly. FAO No. 2433 of 2018 The present appeal directs challenge against award dated 22.2.2018 passed by the Motor Accidents Claims Tribunal, Kurukshetra (in short "the Tribunal") whereby compensation has been awarded on account of death of Virender Singh in a motor vehicular accident that took place on 4.6.2015 and respondents before the Tribunal including the insurance company have been held jointly and severally liable to pay compensation.

(2.) The sole submission made by counsel for the appellant is that as on the day of occurrence, the vehicle in question was not registered with any registering authority, the insured is guilty of violating terms and conditions of the policy and can press for right of recovery against the insured after payment of compensation to the claimants. In support of his contention, he has relied upon judgment of Honourable the Supreme Court Narinder Singh Vs. New India Assurance Company Limited and others 2014(5) Recent Apex Judgments 199. Further reference has been made to judgments of this Court Ranjeet Singh Vs. Parmanent Lok Adalat and others 2017(1) PLR 267, Komal Sharma and others Vs. National Insurance Company Limited and another 2017(1) PLR 241 and Taranjit Kaur Vs. Subhash Chand and others 2014(39) RCR (Civil) 127.

(3.) I have heard counsel for the appellant, perused the paper book particularly the award and judgments cited at Bar.