- (1.) Since all these appeals arose out of the judgments arising out of the same accident and they are involved in common question of law, they have been heard together and are disposed of by this common judgment.
(2.) By the impugned judgment and award the Motor Accident Claims Tribunal, Jamshedpur awarded compensation for the death of the deceased in a motor accident holding that the appellant who is the insurer of the road transport bus is liable to pay compensation since the vehicle was insured with the appellant.
(3.) It appears that on the unfateful date of accident the deceased was travelling in a Tata Sumo vehicle which was dashed by the Bihar State Road Transport Corporation Bus which was being driven rashly and negligently and caused death of so many persons. The claimants case was contested by the appellant, who is the insurer of the bus on the ground, inter alia, that the driver of the offending bus was not holding valid driving licence. The Tribunal held that on the relevant date of accident, the driver of the bus was holding a valid driving licence. Hence, the Insurance Company cannot be exonerated from its liability.;