Sudhir Narain, R.B.Misra, JJ. - (1.) This appeal is directed against the award of the Motor Accidents Claims Tribunal, awarding Rs. 1,22,000 as compensation to the claimants-respondents.
(2.) The claim petition was filed by the claimants-respondents with the allegations that the son of respondent Nos. 1 and 2 died in an accident on 5.12.1999 by a Tempo.
(3.) The appellant contested the claim petition on the ground that the Tempo was not insured with it and the driver had no valid licence.;