M.Y.EQBAL J. - (1.) THIS appeal by the appellant - National Insurance Company Limited is directed against the judgment and award dated 21st June, 2004 passed by the Additional District Judge -cum -Motor Accident Claims Tribunal, Chaibasa in Compensation Case No. 34 of 1995 whereby he has awarded a sum of Rs. 1,68,200/ - by way of compensation for the death of the deceased in a motor vehicle accident.
(2.) THE facts of the case in a narrow compass: On 1.8.1993 the wife of Jena Laguri died and her dead body was to be taken to their native village for cremation. Jena Laguri approached the respondent -Steel Authority of India Ltd to provide vehicle to carry the dead body. The respondent -S.A.I.L. directed that the truck bearing Registration No. BRS -4538 may be taken to carry the dead body of the wife of Jena Gaguri to the native place. Accordingly, Jena Gaguri along with 14 -15 persons carried the dead body on the truck. After cremation, all the persons were returning from the native place. While returning from the said truck, the driver consumed Haria (countrymade liquor) and was driving the truck in high speed in a very rash and negligent manner. Some of the occupants of the truck were sitting on the dala of the truck. At the point of a turning, the driver could not control the vehicle and the vehicle fell down on the road side. The deceased Jena Gaguri trapped under the truck and sustained serious head injury which resulted in his death. Some of the occupants also sustained injuries. The claimants' case was that the demised was a labourer working under the contractor of respondent - S.A.I.L. and was getting a sum of Rs. 50/ - per day. The respondent -S.A.I.L. filed written statement stating that the vehicle was, at the relevant time, insured with the National Insurance Company Limited. However, the manner of accident was not admitted and it is sidled that the Management or the owner of the vehicle never ordered the deceased or any person to board the truck and they boarded the truck without any authority of the Management.
(3.) THE appellant -National Insurance Company Limited also filed written statement denying and disputing the liability of the respondent -Insurance Company on the ground, inter alia, that the Insurance Company did not cover the liability of any passenger carried in a commercial vehicle meant for carrying goods.;