NEW INDIA ASSURANCE CO. LTD Vs. RAM KALI

JUDGEMENT

(1.) THIS F.A.O. arises out of an award dated 25.9.2006 passed by the Presiding Officer, Motor Accident Claims Tribunal, Panchkula in M.A.C.T. Case No. 8 of 2006 awarding a sum of Rs. 3,17,200 with 7.5% interest per annum in a death case of Sipahi Lal @ Pyare Lal, aged 40 years, in a vehicular accident.

(2.) LEARNED Counsel for the appellant-Insurance Company challenged the award on two counts, namely, (i) that the deceased was not holding a valid driving licence and, therefore, there was a breach of conditions of insurance policy; and (ii) that the vehicle was being plied in violation of the conditions of the route permit.

(3.) AS regards the second contention in respect of the holding of requisite permit to ply on the road where the accident took place, vide Exhibit P4 it has been found that the vehicle was having necessary permit to ply within the territorial area of Chandigarh. Though the accident took place in a satellite town of Chandigarh, being Panchkula within the territorial jurisdiction of Haryana, but since the vehicle was having necessary transport permit in terms of Section 2(31) of the Motor Vehicles Act, 1988, the second submission of the learned Counsel is also not tenable. The route permit is only a condition of permit granted by the Transport Department for plying a vehicle. Moreover, only because the accident took place in the satellite town of Panchkula, it cannot be said that had the vehicle been plied within the territorial area of Chandigarh, the accident would not have taken place. The traffic load in Chandigarh is rather heavier than that in Panchkula. Under these circumstances, we are not inclined to interfere with the impugned award. Hence, it is hereby affirmed.