- (1.) Learned counsel for the appellant has produced copy of certificate regarding exemption of the vehicle from permit and two photographs, which are taken on record.
(2.) The present appeal is filed by the Insurance Company challenging the award on the ground that the Insurance Company was not liable in any way whatsoever because the offending vehicle was exempted from obtaining route permit but was not exempted from obtaining a fitness certificate. The vehicle was a goods carriage whereas it was being used as a school van as was mentioned in the FIR and in the oral evidence.
(3.) The claimants i.e. present respondents No.1 and 2, had filed the claim petition on account of death of Vikramjeet Kumar alias Vicky, who was an unmarried son and died in a motor vehicle accident, which happened on 9.12.2010.;