BHAGWAN DAS Vs. BHANWARLAL

JUDGEMENT

(1.) THIS appeal is directed, against the award passed by the learned Presiding Officer, Motor Accident Claims Tribunal, Jaipur, dated 17th March 1989, in M.A.C.T. Case No. 284/1985.

(2.) IT is an admitted position that the present appellant claimants were the owner of the vehicle and the vehicle was insured with the respondent No. 3, i.e. M/s New India Assurance Company, Ltd. Jaipur, The respondents have produced the Insurance Policy to show that their liability is limited one and the liability is only to the extent of such amount as is necessary to meet the requirements of the Motor Vehicles Act, 1939.

(3.) MR . Bhartiya, learned Counsel for the appellants submits that D.W.2, Bhagwan Das, appellant is the owner of the vehicle. The appellant appeared before the Court as NAW 2 and stated that he is the owner of the vehicle and the vehicle was insured and the liability of the Insurance Company was un-limited. On behalf of the Insurance Company, none appeared.