OM PARKASH MANHAS Vs. MADAN LAL

JUDGEMENT

(1.) ONE Partap Singh while proceeding to wards Ahata Amar Singh from Dogra Hall, Jammu, was knocked down by a Maruti Van bearing registration No: JK

(2.) B 2222 on 17th October, 1992. The said Partap Singh died on spot. A claim petition was filed before the Motor Accident Claims Tribunal, Jammu, against the Insurance Company, driver and the owner of the Vehicle by the parents of the deceased. The claim petition was resisted by the respondents. The following issues were framed by the Tribunal on 9 -7 -1993: - 1. Whether the accident involving death of Partap Singh Occurred because of rash and negligent driving of the offending Vehicle No: JK02B 2222? 2. In case issue No. 1 is proved what is the quantum of compensation payable to the petitioners? OPP

(3.) WHETHER the owner is not entitled to be indemnified by the insurer for having used the Vehicle in terms of the insurance policy? OPR -3