LEGAL MANAGER, SHRIRAM GENERAL INSURANCE CO. LTD. Vs. ABHISHEK GOPE

JUDGEMENT

(1.) Heard Mr. Ashutosh Anand, learned counsel for the appellant, Mr. Aditya Banerjee, learned counsel for opposite party nos. 1 and 2 and Mr. Anjani Kumar, learned counsel for opposite party no.3.

(2.) This appeal has been preferred against the award dtd. 8/6/2023 passed by the learned Principal District Judge cum Presiding Officer, Motor Vehicle Accident Claims Tribunal, West Singhbhum at Chaibasa in Motor Accident Claims Case No.12/2021.

(3.) Mr. Ashutosh Anand, learned counsel for the appellant submits that the appellant-insurance company challenged the said award on the ground that the identity of the deceased is not proved and in view of that, the claimants are not entitled for compensation and secondly, he has raised issue that the vehicle in question was running without any permit and, therefore, liability cannot be fastened upon the insurance company.