- (1.) The present appeal has been preferred by respondent No.3- the National Insurance Company Limited against the award dated 03.1.2013, passed by learned Motor Accidents Claims Tribunal, Rupnagar (hereinafter called the 'Tribunal'), vide which the claimantrespondents No.1 & 2 and performa respondent No.5 Sheela Devi have been awarded compensation to the tune of Rs.6,88,000/- on account of death of Navnish Kumar in the motor vehicular accident which took place on 10.2.2011.
(2.) The present appeal has been preferred by respondent No.3- Insurance Company to question the liability fastened upon it.
(3.) Learned counsel for the appellant-Insurance Company contended that the learned Tribunal while recording the findings under Issue No.4 has categorically mentioned that the truck in question was being plied in the State of Punjab without any valid route permit. He contended that the route permit issued for the truck in question was only valid for the State of Himachal Pradesh. The accident has taken place in the State of Punjab. There was no valid route permit to operate the truck in question in the State of Punjab. Thus, the Insurance Company is not liable.;