SURINDER GUPTA,J. - (1.) Heard.
(2.) This appeal has been filed by M/s Gian Chand Jasbir Singh through its partner Jasbir Singh, owner of vehicle TATA Ace bearing registration No. HR45-A-7613, against the award dated 5th April, 2014, passed by the Motor Accident Claims Tribunal, Karnal, wherein, recovery rights have been allowed to the Insurance Company to recover the amount of compensation paid to the claimants, from the appellant.
(3.) The facts of the case, in brief, are that on 13th June, 2012, vehicle TATA Ace met with an accident with motor cycle of the claimant- Narender Kumar, resulting in multiple injuries to the claimant. The Tribunal allowed the compensation of Rs. 50,000/- to the claimant with interest at the rate of 7.5% per annum, from the date of filing of the petition, till the realisation of the entire compensation amount. The driver of the TATA Ace namely Rana Singh, respondent No.2 in this appeal, was having the driving licence to drive light motor vehicle (non-transport) and tractor only. He was not possessing any driving licence to drive the goods vehicle, as such, the Tribunal, considered the same as breach of the terms of insurance policy and allowed recovery rights to the Insurance Company.;