JAIN TRAVELS Vs. MEGHAN TATI

JUDGEMENT

(1.) On the previous date, learned counsel for the appellant had sought for adjournment for filing the certified copy of the permit and today he has submitted that he could not obtain the certified copy of the permit.

(2.) The instant appeal has been preferred against the judgment and award of compensation under Sec. 166 of the M.V. Act in Compensation Case No. 139/2011 whereby and whereunder, the liability to pay the compensation amount has been fixed on the insurer of the vehicle, however, a right to recovery has been given against the owner of the vehicle/ present appellant.

(3.) The facts are not in dispute that on 22/8/2006 at 9:00 am, deceased Lalu Tanti died in a motor vehicle accident involving a Bus bearing Registration No. BR 13P 1730. It is also not in dispute that the bus was being plied by DAV Public School.