GURMEET SINGH Vs. NATIONAL INSURANCE COMPANY

JUDGEMENT

(1.) This judgment shall dispose of all the four appeals, filed by the owner and driver of the offending vehicle, challenging the impugned award dated 7.11.2011, passed by the learned Motor Accidents Claims Tribunal, Ambala (in short 'the Tribunal'). It is averred in the grounds of appeal that the learned Tribunal erred in fastening the liability on the owner on the ground that the vehicle did not have a route permit. It is further averred that there is no violation of the insurance policy and on the ground of non-production of route permit, the Insurance Company cannot escape from its liability, as the vehicle was insured at the time of accident.

(2.) On the other hand, the learned counsel appearing for the Insurance Company opposes the averments made in the grounds of appeal and submits that the learned Tribunal has rightly held the appellants liable to indemnify the award, as the vehicle was not holding a valid route permit.

(3.) I have heard the learned counsel for Insurance company and perused the case file.