SANDEEP MEHTA,J. - (1.) The instant appeal has been preferred by the appellant Shriram General Insurance Company Pvt. Ltd. against the judgment and award dated 15.2.2014 passed by the learned Judge, Motor Accident Claims Tribunal, Rajsamand whereby the learned Tribunal awarded a compensation of Rs. 2,12,690/- to the respondent claimant No. 1 on account of the injuries received by him in an accident.
(2.) I have heard the arguments advanced by the learned Counsel for the appellant and have gone through the impugned award. The appellant Insurance Company did not file any written statement before the Tribunal. The Tribunal observed that despite opportunity, no written statement was filed by the appellant Insurance Company before the Tribunal. The witness N.A.W. 1 Avnish Kumar who was examined by the Insurance Company deposed that the driver was not having appropriate licence for driving a transport vehicle at the time of accident, However, it was noticed by the Tribunal that no positive proof was provided in support of this stand. .
(3.) In this view of the matter, this Court is of the 'opinion that the Tribunal committed no error in accepting the claim application filed by the respondent and holding the appellant Insurance Company, the owner and driver of the offending vehicle jointly and severally liable to satisfy the award.;