- (1.) Heard Sri P.K. Sinha, learned counsel for the appellant insurance company and Sri S.D. Ojha, learned counsel appearing for the claimant respondents.
(2.) This appeal under Section 173 of the Motor Vehicles Act, 1988 has been preferred against the judgment and order dated 29.8.2014 passed in Motor Accident Claims Petition No. 82/70/2013 (Rati Bhan Singh and another Vs. Rajiv Lochan Shukla and others) whereby a sum of Rs. 1,72,500/- with 7% interest from the date of presentation of the claim petition has been awarded.
(3.) The tribunal by the impugned award has directed that the compensation awarded shall be paid and deposited by the appellant insurance company which may be recovered by it from the owner of the vehicle as the vehicle was covered by a valid insurance policy but was driven in breach of the terms and conditions of the policy.;