(1.) The present is an appeal under Section 173 of the Motor Vehicles Act, 1988, by the owner, assailing the award dated 29.11.2005 passed by the First Additional Motor Accident Claims Tribunal, Ambikapur, in Motor Accident Claim Case No. 29/2005.
(2.) Vide the said impugned award, the Tribunal, in a proceeding under Section 166 of the Motor Vehicles Act initiated by the Claimants, has awarded a compensation of Rs. 1,91,000/- to the Claimants with interest thereon at the rate of 7% per annum from the date of claim application. While passing the award, the Tribunal has fastened the liability of payment of compensation upon the owner and driver of the offending Truck, exonerating the Insurance Company from its liability.
(3.) Contention of the appellant-owner was that he had produced before the Tribunal a photocopy of document insuring the offending Truck but the same has not been appreciated by the Tribunal and has wrongly fastened the liability upon the owner instead it ought to had been upon the Insurance Company.