BALBIR SINGH Vs. NATIONAL INSURANCE CO. LTD.

JUDGEMENT

(1.) The award dated 04.04.2006 passed by Motor Accident Claims Tribunal, Jalandhar (for short the 'Tribunal') has been assailed by the owner of truck bearing registration No. PB-10-AD-9519 (hereinafter referred to as the 'offending vehicle') being aggrieved of the recovery rights granted to the insurer.

(2.) The record of this appeal was burnt and from the salvaged record of the partially burnt cases, the same was reconstructed subject to all just exceptions and further verification.

(3.) The insurer of the offending vehicle has been arrayed as respondent No.1 and the claimants have been arrayed as respondents No.2 to 5 respectively. The driver and mother of the deceased have been arrayed as proforma respondents.