- (1.) Heard Mr. SC Biswas, learned counsel appearing for the appellants. Also heard Mr. N Ahmed, learned counsel appearing for Respondent Nos.1 and 2 and Mr. A Sharma, learned counsel appearing for Respondent No.3.
(2.) The present appeal has been preferred against the judgment and award dated 6.5.2014 passed by the learned Member, MACT, Kamrup, Guwahati, in connection with MAC Case No.82/2010 thereby awarding compensation for an amount of Rs.14,85,000/ - in favour of the appellants/claimants along with the interest at the rate of 6% per annum from the date of filing the claim petition i.e. 12.1.2010 till payment. By the impugned judgment the learned Tribunal had however, directed the amount to be paid by the owner of the vehicle thereby relieving the Insurance Company from its liability on the ground that the offending vehicle did not have a valid road permit on the date on which the accident had taken place.
(3.) Mr. SC Biswas, learned counsel for the appellants submits that the instant appeal has been preferred on a limited point assailing the direction given by the learned Tribunal for payment of the compensation amount by the owner of the vehicle instead of the Insurance Company. He submits that the claimants being the old parents of the deceased, are not in a position to recover the awarded amount from the owner of the vehicle.;