JITENDRA CHAUHAN, J. - (1.) The above noted two appeals are being disposed of by this single judgment having arisen out of the same impugned award dated 06.08.2010, passed by the learned Motor Accident Claims Tribunal, Bhatinda.
(2.) The learned counsel for the appellant-Insurance Company cites National Insurance Company v. Challa Bharathamma and others, 2004 ACJ 2094, to contend that the offending vehicle was being plied without any route permit, which is against the provisions of Section 66 of the Motor Vehicles Act (for short, 'the Act'), therefore, the Insurance Company ought to have been absolved from the liability.
(3.) On the other hand, the learned counsel for the respondent-LRs of the owner, contend that even in the absence of the route permit, the insurance company cannot escape from its liability.;