LAXMIDHARA PRAHARAJ Vs. MUNCHI ABDUL MEHERAJ

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) This appeal by the claimants-appellants is directed against the judgment/award dated 08.12005, passed by the learned IIIrd Motor Accident Claims Tribunal, Balasore, in MAC No. 102/125 of 2000/1998, awarding an amount of Rs. 3,67,000/- as compensation along with interest @ 6% per annum from the date of passing of the award, till realization 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.