HARI RAM Vs. JAMUNA DEVI & OTHERS

JUDGEMENT

(1.) Owner of the vehicle is in appeal against an award where-under liability to pay the awarded amount, in the first instance was though fastened upon the Insurance Company, but it was held entitled to recover the same from the owner and driver in accordance with law.

(2.) Facts:-

(3.) Since, Insurance Company was held entitled to recover the compensation amount from the owner and driver on account of the finding given by the learned Motor Accident Claims Tribunal, Bilaspur, on issue No.9 framed in respect of respondent No.2/driver not possessing a valid and effective driving licence, therefore, the owner is in appeal against the impugned award dated 17.11.2017, passed by learned Motor Accident Claims Tribunal, Bilaspur. I have heard Mr. Manoj Thakur, learned counsel for the appellant, Mr. T.S. Chauhan, Mr. Virender Thakur and Mr. Jagdish Thakur, learned counsel for the respondents and with their assistance gone through the record.