RASHMITA MOHANTY Vs. SANTOSH KUMAR PADHI

JUDGEMENT

(1.) Heard learned Counsel for the parties.

(2.) This appeal by the claimants-appellants is directed against the judgment/award dated 07.11.2013, passed by the learned IIIrd Motor Accident Claims Tribunal, Rourkela, in MAC Case No. 210 of 2006/211 of 2006, awarding Rs. 7,02,000/- as compensation and Rs. 10,000/- to the claimant-appellant No. 1 towards consortium, along with interest @ 6% per annum, from the date of filing of the claim application and directing the owner-respondent No. 1 to pay the same.

(3.) Learned Counsel for the claimants-appellants submits that as the Insurance Company had not intimated to the concerned Regional Transport Officer regarding cancellation of the policy, as required under law, the insurer is liable to pay the awarded compensation amount. It is submitted that in absence of an intimation to the concerned Regional Transport Officer regarding cancellation of the insurance policy, as required under Section 147 (4) of the M.V. Act, 1988, the Insurance Company is liable to the third party with the right of recovery against the insured-owner.