KAILASH PRASAD DEO,J. - (1.) Heard, learned counsel for the appellant, Mr. Alok Lal.
(2.) The appellant has preferred this Miscellaneous Appeal against the award dated 12.04.2019 passed by learned Principal District Judge-cum- Presiding Officer, Motor Accident Claims Tribunal, Dhanbad in Motor Accident Claim Case No.236 of 2014 whereby the claimants have been awarded compensation to the tune of Rs.14,55,878/- along with interest @ 7% from the date of settlement of issue dated 06.06.2018.
(3.) Learned counsel for the Insurance Company has raised issue of violation of policy condition under Section 149 of the Motor Accident Act as the proceeding against the owner has proceeded ex-parte and as such, Insurance Company has not been given the valid driving licence as well as permit of the vehicle for verification as such, notice may be issued upon the owner of the vehicle.;