Pradeep Kumar, J. - (1.) This appeal by the appellant- Insurance Company is directed against the judgment and award passed by Motor Accident Claims Tribunal, Singhbhum East in Compensation Case No. 57 of 2007 whereby he has awarded a sum of Rs. 6,83,000/- by way of compensation for the death of deceased in a motor vehicle accident.
(2.) It appears that the deceased, Ranjit Kumar, while returning from Motihari by Sumo Victa Vehicle was dashed by a truck causing his death. A compensation case was filed against the owner and insurer of that sumo victa vehicle. The Tribunal awarded the aforesaid amount and gave liberty to the Insurance Company to recover the amount of compensation from the owner of the vehicle.
(3.) Learned counsel appearing for the appellant- Insurance Company drawn our attention to paragraph 9 of the impugned judgment and submitted that the Tribunal recorded a finding that the driver of the Sumo Victa Vehicle was not holding a valid driving licence on the date of the accident. Learned counsel for the Insurance Company further submitted that since the sumo victa vehicle was collided with a Truck, the owner and insurer of the truck ought to have been made party.;