Arun Bhansali, J. - (1.) These appeals are directed against the judgment and award dated 27.07.2013 passed by the Motor Accident Claims Tribunal, Bhadra, District Hanumangarh ('the Tribunal'), whereby, the Tribunal for the death of one Kalu Ram and injury to one Jai Singh has awarded compensation of Rs. 6,55,300/- and Rs. 1,25,000/- respectively.
(2.) It is submitted by learned counsel for the appellant that the vehicle in question was being plied beyond the permit granted to the said vehicle and on account of violation of the permit conditions, the appellant Insurance Company cannot be held liable. It was also submitted that deceased Kalu Ram had contributed to the accident and, therefore, the award should have been passed taking into consideration his contributory negligence.
(3.) I have considered the arguments raised by learned counsel for the appellant and have perused the award.;