- (1.) The appellants have brought this appeal against an award dated 2.1.2006 passed by Motor Accident Claims Tribunal/District Judge, Hathras in MACC No. 70 of 2002, Ram Awtar Sharma & Ors. v. Balbir Singh & Ors. The award is of a sum of Rs. 1,54,000 with interest at the rate of 6% per annum from the date of filing the petition passed against the appellant opposite party Nos. 1 to 3 in favour of claimant/respondents.
(2.) We have heard Mr. I.B. Yadav, learned Counsel for the appellants and Mr. R.K. Sinha, learned Counsel appearing for the claimant/respondents at the admission stage of the appeal.
(3.) The main grouse of the appellants against the award is that award has been wrongly passed against them, for the reason the offending vehicle was insured with the opposite party, Oriental Insurance Company on the date of the accident and its driver opposite party No. 1 was holding a valid licence on the date of accident. The liability of payment of award, therefore, should have been saddled on the opposite party Insurance Company, and not on the appellants, owners of the vehicle.;