- (1.) The appellant -Insurance Company has filed the present appeal against the Award dated 6.3.2010, passed by the learned Motor Accident Claims Tribunal, Patiala (for short 'the Tribunal'), vide which the claim petition was allowed and the appellant was held liable to pay the compensation amount.
(2.) Learned counsel for the appellant contends that the learned Tribunal has wrongly fastened the liability upon the Insurance Company.
(3.) The bus, which was being driven by Jaskaran Singh, the driver, falls in the category of tranasport vehicle. He further states that driver in his statement has admitted that he was having a LMV driving licence at the time of accident. He further states that the bus was being driven in violation of the Insurance Company.;