KAMLA BAI Vs. NEELESH

JUDGEMENT

(1.) Instant appeal has been preferred by the claimants-appellants against the judgment and award dtd. 29/10/2013 passed by the Court of learned Motor Accident Claims Tribunal, Aklera, District Jhalawar in Claim Case No. 38/2012 (hereinafter referred to as 'the Tribunal'), whereby an amount of Rs.4,91,300.00 was awarded as compensation on account of death of Lal Chand in an accident occurred on 31/1/2012.

(2.) Learned Tribunal after framing the issues, evaluating the evidence on record and hearing the counsel for the parties, decided the claim petition of the claimants-appellants awarding compensation to the tune of Rs.4,91,300.00 under various heads in favour of the claimants-appellants.

(3.) Learned counsel for the claimants-appellants submits that the Insurance Company has been wrongly exonerated by the Tribunal by observing that at the time of accident, driver of the vehicle was not having any valid licence and permit to ply the vehicle.