- (1.) Heard learned counsel for the appellant.
(2.) This is an appeal filed by the insurer of a Truck, bearing registration No. U.P.-15-AT-2440, challenging the order of the Tribunal dated 21.12.2012 by which the Tribunal has awarded the compensation at Rs.34,785/=.
(3.) The argument advanced by the learned counsel for the appellant is that only two persons are covered under the policy within the ambit of licensed carrying capacity while the injured was traveling in a goods carrying vehicle alongwith goods and other persons, therefore, he is not covered under the policy and as such the insurance company is not liable to indemnify the liability.;