CHAMPA DEVI Vs. J P SINGH

JUDGEMENT

(1.) Heard learned counsel for the appellants as well as learned counsel appearing for the New India Assurance Company Ltd. i.e. for respondents no. 3 and 4. No one appears on behalf of respondents no. 1 and 2.

(2.) This miscellaneous appeal has been preferred against the judgment and award dated 09.04.2003 passed in Claim Case No. 133 of 2001 by learned 1st Additional District Judge, Bhagalpur by which and whereunder he allowed the Claim Case No. 133 of 2001 and directed the respondent no. 1, who happens to be owner of offended vehicle, to pay compensation of Rs. 2,02,000/- to claimants within sixty days of passing of the order and also directed the respondents no. 3 and 4 to make payment of Rs. 50,000/- to claimants as interim compensation under Section 140 of the Motor Vehicles Act.

(3.) The aforesaid award was passed by learned Tribunal on the ground that the claimants failed to produce valid license of the concerned driver and, therefore, the owner of the aforesaid vehicle was liable to make payment of above stated compensation.