AMAR SINGH Vs. RAMLAL

JUDGEMENT

(1.) This is a miscellaneous appeal filed by the owner of vehicle under section 173 of the Motor Vehicles Act (for short called 'the Act') against an award dated 6.4.1998, passed by Motor Accidents Claims Tribunal, Jalore in Claim Case No. 62 of 1993.

(2.) By impugned award, the Tribunal partly allowed the claim petition of respondent No. 1 filed under section 166 of the Act and awarded a total compensation of Rs. 1,08,590 to claimant for the injuries sustained by him in the vehicular accident. However, while passing the award, the Tribunal exonerated the insurance company from the liability and confined it against the owner of offending vehicle. In other words, the Tribunal allowed the claim petition in part only against the owner of vehicle but rejected the same against the insurance company. It is against this award that the owner of offending vehicle alone has filed the appeal.

(3.) Facts of the case are these.