PARMVEER SINGH Vs. ASHWANI SHARMA AND ORS.

JUDGEMENT

(1.) In a bunch of claim petitions, with file No. 696/Claim, titled, Ashwani Sharma v. Shikar Singh and ors. as the lead case, disposed of by the learned Motor Accident Claims Tribunal, Jammu (for short the Tribunal) vide its judgment dated 27.04.2011, one of the issues framed was;

(2.) Onus of this issue was placed upon the respondent-Insurance Company, herein respondent No. 4 Learned Tribunal decided this issue in favour of the Insurance Company. Nonetheless, learned Tribunal held the Insurance Company liable to indemnify the owner giving it liberty to recover the award amount from the owner of the offending vehicle in accordance with law. The owner, herein appellant, feeling aggrieved by the liberty given to the Insurance Company to recover the award amount from him has filed this writ petition.

(3.) Heard. I have perused the record.