- (1.) Heard the parties.
(2.) This appeal is directed against the judgment and award dated 31.7.2008 passed by Motor Vehicle Accident Claims Tribunal, Dhanbad1 in Title (MV) Suit No. 186 of 2002 whereby he awarded compensation for the death of the deceased while traveling in a bus.
(3.) Learned counsel for the appellant-Insurance Company assailed the impugned award on the sole ground that the vehicle was being used without valid permit.;