DEEPIKA SHARMA Vs. DEEPAK

JUDGEMENT

(1.) This is an appeal against award dtd. 3/9/2015 passed by the Motor Accident Claims Tribunal, Amritsar (for brevity 'the Tribunal ') dismissing the claim petition filed under Sec. 163A of the Motor Vehicles Act, 1988 (for brevity 'the Act ').

(2.) Appellants are legal heirs of Vishal Sharma (deceased). Owner and insurer (i.e. The New India Assurance Co. Ltd.) of car bearing registration No. PB-02-BU-2562 (hereinafter referred to as 'vehicle ') are respondents No. 1 and 2 respectively in the appeal.

(3.) There is no challenge to the facts of the present case by the appellants that the vehicle was owned by respondent No. 1 and the deceased was borrower of the car.