PARDEEP KUMAR Vs. ICICI LOMBARD GENERAL INSURANCE

JUDGEMENT

(1.) THIS is owner's appeal against the award dated 3.5.2008 passed by the Motor Accident Claims Tribunal, Rewari (herein referred as 'the Tribunal') awarding compensation to the tune of Rs.76324/- along with interest @ 7% per annum in favour of the claimant-respondent No.2 and against him.

(2.) THE prime question raised in the instant appeal is "whether on issuance of cheque, though bounced later on, and the company having issued the cover note could be fastened with the liability?"

(3.) THE appellant (owner/driver) while denying the accident further alleged that the vehicle in question was insured at the time of the alleged accident so he could not be fastened with any liability.