NARAIN PATHAK Vs. KESHWAR PASWAN

JUDGEMENT

(1.) THIS appeal is directed against the judgment dated 9.9.94 passed by 4th Additional District Judge -cum -M.V. Claims Tribunal in M.V. claim case No. 5/5 of 1989/1991.

(2.) THE owner of the vehicle, in question, is the Appellant here.

(3.) THE Tribunal assessed the monthly income of the deceased at Rs. 1000/ - and calculated the final compensation amount at Rs. 1 lakh. The Tribunal exonerated the Insurance Company on the ground that the driver was driving the vehicle, in question, on the date of occurrence without having valid driving licence. The owner and the driver both were jointly and severally liable to pay the compensation. The Tribunal also granted interest at the rate of 6% per annum on the amount of compensation. The interim compensation already paid or to be paid was ordered to be deducted from the total compensation amount of Rs. 1 lakh.