- (1.) This judgment shall dispose of two revision petitions i.e. CR No.3860 of 2009 and CR No.3861 of 2009, as both these revisions have arisen out of one common order dated 28.03.2009 which was passed in two Execution applications filed against the driver/owner of the offending vehicle.
(2.) An accident had taken place on April 29, 1999. In the aforesaid accident, one Kanta died and Ankush Ingola was injured. Two claim petitions were filed before the Tribunal. It was claimed that Jasbir Singh who was driving the truck bearing registration No.PBJ-9885, was rash and negligent in his driving, thereby causing death of Kanta and injuries to Ankush Ingola.
(3.) Learned Tribunal, on the basis of evidence on record, found that Jasbir Singh was driving the truck in question rashly and negligently. Subsequently, the claimants were held entitled to compensation. However, the plea raised by the Insurance Company was accepted to the effect that the original driving licence possessed by Jasbir Singh was not valid although the same had been subsequently renewed. Consequently, it was directed by the Tribunal that the Insurance Company shall make the payment of compensation to the claimants and recover the same from the driver and owner of the truck.;