SANJAY KISHAN KAUL,J. - (1.) On 12.11.2005, one Mr. Balwant Singh was driving a motorcycle bearing registration No.HR-01R-6462 with Mr. Suresh Kumar as a pillion rider in Village Kansapur, Haryana, when it met with an accident with the offending vehicle, being Car No.HR-02L- 8993. The driver of the car was one Mr. Nirmal Singh and the vehicle was owned by Compaq International, insured with Bajaj Allianz General Insurance Company Limited. Both the driver and the pillion of the motorcycle suffered injuries. They, thus, filed two claim petitions under Section 166 of the Motor Vehicles Act, 1988 (hereinafter referred to as the 'said Act') claiming Rs. 20 lakh (by Mr. Balwant Singh) and Rs. 15 lakh (by Mr. Suresh Kumar). The two separate claim petitions were tried together and post trial in terms of the award dated 12.2.2008, an amount of Rs. 45,500/- was awarded to Mr. Suresh Kumar and Rs. 1,21,000/- was awarded to Mr. Balwant Singh. Since contributory negligence was found to be 50 per cent, the amount determined was reduced by 50 per cent to award the aforesaid amounts. All the respondents were made jointly and severally liable, which included the owners, the driver and the insurance company. Interest and costs were also granted.
(2.) The insurance company filed two separate appeals in respect of the said order. The controversy in question insofar as we are concerned arises from a doubt being cast over the driving licence of the driver, Nirmal Singh. The licence in question was proved as Exhibit RA on the summoning of PW-4, Ashok Kumar, Criminal Ahlmad of the Judicial Magistrate First Class, Ambala Cantonment where the original driving licence had been filed and, thus, the copy was exhibited as RA in the present proceedings. As per RW-1, Nar Singh, Licence Clerk from the Registering Authority, the driving licence was valid from 27.02.1998 to 26.02.2003, i.e. for a validity period of 5 years. This was stated to be on the basis of a dispatch register (R-1). The accident having taken place on 12.11.2005, the plea advanced on behalf of the insurance company was that it was a licence, which had expired. The insurance company, thus, sought to absolve itself of the liability.
(3.) The aforesaid plea found favour with the learned single Judge of the Punjab and Haryana High Court and in terms of the impugned order dated 15.12.2014, it was held that the insurance company had a right to recover the amount from the driver and the owner of the offending vehicle jointly and severally.;