- (1.) The present appeal has been preferred by the appellant-ICICI Lombard General Insurance Company Ltd. (respondent No.3 in the claim petition) against the award dated 15.09.2015, passed by the learned Motor Accidents Claims Tribunal, Chandigarh (hereinafter called the 'Tribunal'), whereby respondents No.1 & 2-claimants have been awarded compensation to the tune of Rs.9,32,880/- on account of death of Smt. Gianwati, the mother of the claimants, in the motor vehicular accident which took place on 03.03.2013.
(2.) Learned counsel for the appellant-Insurance Company contended that the driver and owner of the vehicle did not appear to contest the claim petition and they were proceeded against ex parte. He contended that the driver and owner of the vehicle have not placed on record the driving licence of the vehicle. He contended that as per Section 134 (c) of the Motor Vehicles Act, 1988 (for short the 'Act') it was the duty of the driver to supply the information to the Insurance Company with respect to the particulars of his driving licence. The said statutory duty has not been performed either by the owner or the driver of the vehicle. Thus, he contended that the learned Tribunal has wrongly fastened the liability to pay the amount of compensation upon the appellant-Insurance Company.
(3.) I have duly considered the aforesaid contentions.;