NAVEEN MALL.H. Vs. P.M.XAVIER

JUDGEMENT

(1.) NOTICE to the respondents 1 and 2 is dispensed with in view of the decision I propose to take. The third respondent appears through counsel.

(2.) THE appeals is against the direction in the award dated 02.12.2011 in O.P(M.V).No.478 of 2008 of the Motor Accident Claims Tribunal, Kasaragod (for short, "the Tribunal") allowing the first respondent to recover Rs.63,100/- with interest and proportionate cost as compensation and permitting the third respondent to recover the same from the appellant after payment for the reason of the appellant not having a valid permit as on the date of the accident.

(3.) THE learned counsel for the appellant has contended that the appellant had applied for renewal of permit for the vehicle involved and renewal was granted. Annexure B is the photocopy of the contract carriage permit produced in appeal along with I.A.No.1541 of 2013. Annexure A concerns the transfer of permit of the offending vehicle to another vehicle from 23.07.2011 to 22.07.2016.