DINESH MEHTA,J. - (1.) The present appeal has been preferred by the appellant against the judgment and award dated 20.02.2001 passed by learned Motor Accidents Claims TribunalI, Jodhpur, wherein learned Motor Accidents Claims TribunalI has awarded a sum of Rs. 3,15,000/- to the claimant in a death case, arising from the death of one Manohar Lal, as a result of a vehicular accident on 30.08.1996.
(2.) The Tribunal below while allowing the claim had held the appellant owner of the vehicle as liable and responsible for the amount of compensation, while exonerating the Insurance Company from the liability, however with a direction to pay and recover from the owner.
(3.) While absolving the Insurance Company of its liability from payment of the compensation, the learned Court below has recorded a finding that the driver of the vehicle was having a license to drive a light motor vehicle, whereas the vehicle involved in the accident was a city bus engaged in Public Transport and was thus a Transport Vehicle.;