HARIPAL AND ORS. Vs. NARENDER AND ORS.

JUDGEMENT

(1.) The award dtd. 31/7/2012 passed by the Motor Accident Claims Tribunal, Bhiwani (for brevity 'the Tribunal) has been assailed by the legal representatives of Samunder Singh, driver of Tractor Ford 3600 bearing registration No. HR-16-8187 (hereinafter referred to as 'offending vehicle') and by the owner of the offending vehicle.

(2.) Claimant has been arrayed as respondent No.1 whereas the insurer (i.e. Reliance General Insurance Co. Ltd.) has been arrayed as respondent No.2 in the appeal. Daughters of Samunder Singh have been arrayed as proforma respondents.

(3.) There is no dispute between the parties with regard to the factum of accident. There is no challenge to the compensation awarded by the Tribunal. The only grievance raised in the present appeal is that the Tribunal erred in awarding recovery rights to the insurer.