H.C. Mishra, J. - (1.) Heard learned counsel for the appellant Insurance Company, learned counsel for the claimants respondents Nos. 1 to 7, and learned counsel for the respondent No. 8, the owner of the offending truck.
(2.) This appeal is directed against the impugned Award dated 3.10.2016, passed by the MACT, Dhanbad, in Title (M.V.) Claim case No. 46 of 2014, arising out of a case of death due to accident by the offending truck, wherein the claimants respondents have been awarded the compensation of Rs. 9,56,000/- including the compensation already received under Section 148 of the M.V. Act, amounting to Rs. 50,000/-. Thus the remaining amount of compensation being Rs. 9,06,000/- was directed to be paid by the defendant No.2 (appellant herein), to the claimants along with the interest @ 6% per annum, and the amount to be paid to the different claimants was also apportioned by the MACT.
(3.) The only challenge to the impugned Award by the learned counsel for the appellant Insurance Company, is that the truck in question on the date of accident was not having the valid permit and accordingly, it is submitted by learned counsel that the liability of making the payment of compensation should have been imposed upon to the owner of the truck and not upon the Insurance Company. However, It is an admitted fact that on the date of accident, the truck was insured with the appellant Insurance Company.;