ARUN BHANSALI,J. - (1.) These appeals by the appellant Insurance Company are directed against judgment dated 02.05.2017 passed by Motor Accident Claims Tribunal, Bikaner ('the Tribunal'), whereby, the Tribunal has awarded various sums for death/injuries suffered by the claimants.
(2.) Various applications for compensation were filed by the claimants with the averments that the deceased/claimants were travelling in a Tata Specio Vehicle bearing registration No. RJ07-TA-0085, which was being driven rashly and negligently by its driver Harinarayan, resulting the vehicle turning turtle and the occupants of the vehicle received grievous injuries, to which, Manish Ram alias Manish and Khuma Ram succumbed, while Gajanand, Uma Ram, Ummaid Singh, Shayar Singh, Mohan Ram and Gopi Ram suffered injuries.
(3.) The appellant Insurance Company resisted the claim. While admitting that the vehicle in question was insured with the appellant Insurance Company, it was claimed that as the vehicle was passenger carrying vehicle and, therefore, it is transport vehicle, but as the driver was holding driving licence to drive light motor vehicle only and for violation of policy conditions, the Insurance Company was not liable for making payment of compensation.;