- (1.) The petitioner has challenged an order dated 18.5.2015 passed by Motor Accident Claims Tribunal, whereby the application filed by the petitioner for review of the award dated 6.12.2010 passed in Claim Petition No.24 of 2009, has been rejected. It has been held that there is no clerical error in the award and there being no power with the Tribunal to review its award on merits, the application cannot be accepted.
(2.) The core question for consideration is regarding the nature and scope of the power of review of Motor Accident Claims Tribunal constituted under the provisions of the Motor Vehicles Act, 19881.
(3.) The facts in brief are that the first to seventh respondents filed a claim petition claiming compensation on account of death of Virendra Bahadur Singh Chauhan in a motor accident. The petitioner is the owner of the offending vehicle with which accident occurred and the eighth respondent is the Insurance Company with which the vehicle was insured. By an award dated 6.12.2010, an amount of Rs.8,48,482/- was awarded as compensation to the claimants. Although, it was found that the offending vehicle was insured with the eighth respondent but while deciding issue no.2, it was held that on 13.1.2009, the date on which the accident took place, the driver of the offending vehicle was not having a valid driving license. This was held to be in breach of the conditions of the Insurance Policy and consequently, the liability to pay compensation was fastened on the petitioner. The petitioner did not challenge the award by filing any appeal, as provided under Section 173 of the Act. However, it made an application on 11.1.2011 for review of the finding on issue no.2. In the review application, it was alleged that the finding of the Motor Accident Claims Tribunal on issue no.2 requires to be reviewed. It was alleged that by inadvertence, the Tribunal overlooked the fact that the license of the driver was renewed from 23.5.2008 to 22.5.2009 and the same being a result of a clerical error, deserves to be corrected.;