DADAMA Vs. SURESH KUMAR MEENA

JUDGEMENT

(1.) The appellant has challenged judgment and award dtd. 8/1/2015 made by the Motor Accident Claims Tribunal No.1, Udaipur in Motor Accident Claim Petition No.359/2011. The appellant had claimed compensation for serious injuries/ permanent disablement sustained by him.

(2.) Challenge is on the ground that the Tribunal has wrongly exonerated respondent no.3 Insurer of offending vehicle from liability on the ground that driver of the offending vehicle had no driving licence. Further challenge is on the ground that meager amount has been awarded, which should be enhanced.

(3.) Heard counsel for the appellant as well as respondent no.3-Insurance Company.