BALDEV SINGH Vs. MANJIT KAUR

JUDGEMENT

(1.) The instant appeal has been preferred by the appellants, owner and driver, challenging the impugned Award dated 19.03.1999, passed by the learned Motor Accident Claims Tribunal, Sangrur, (for short, 'the Tribunal'). The learned counsel for the appellants contends that the learned Tribunal wrongly ignored the factum of acquittal of the appellant-driver by the learned Court of Sessions. The learned counsel further contends that the insurance company has wrongly been absolved of its liability merely on the ground that there was no endorsement of tractor in the driving licence, which was valid to drive scooter and motor car. The compensation under the 'No fault liability' is payable only by the insurance company.

(2.) There is no assistance on behalf of the respondents.

(3.) I have heard learned counsel for the appellants and perused the case file.