ANUPAMA RAJU Vs. ANANT RAM

JUDGEMENT

(1.) THE owner Anupama raju has filed the present appeal assailing the impugned award dated 3. 1. 2003 passed by the Motor Accidents Claims Tribunal, mandi, H. P. in Claim Petition No. 22 of 1999 titled as Anant Ram v. Anupama raju.

(2.) MR. Rakesh Jaswal, learned counsel for appellant, while restricting the grounds of challenge, has made a submission that while deciding issue No. 4, the Tribunal wrongly fastened the liability upon the owner by holding that the driver Tilak Raj was not holding a valid and effective licence to drive the vehicle in question.

(3.) NO appeal or cross-objections have been filed by the claimant insurance company or other persons arrayed as respondents in the claim petition. Therefore, the scope of controversy in the present appeal is limited.