NATIONAL INSURANCE CO. LTD. Vs. RADHA SINGH

JUDGEMENT

(1.) Insurance Company is in appeal against the judgment of award under Sec. 166 of the Motor Vehicle Act, 1988 in Title (Motor Vehicle) Suit No.249 of 2011 by which liability has been fixed on the Insurance Company to pay compensation amount.

(2.) The facts are not in dispute that Satyanarayan Singh died in a motor vehicle accident involving a truck bearing registration no.WB 41 8056, when the deceased was travelling on his Santro car bearing registration no.JH 10 0652. The learned Tribunal recorded a finding that accident was due to rash and negligent driving by the driver of the truck, and awarded compensation to the claimants.

(3.) The short questions that have been raised on behalf of the Insurance Company is that, specific finding has been recorded on issue no.vi that permit of the offending vehicle was not brought on record by the owner of the vehicle, who was impleaded in the claim case as opposite party no.1/respondent no.4. Despite drawing an adverse inference for not producing permit by the owner of the vehicle, right of recovery has not been given to the appellant. Reliance is placed on Amrit Paul Singh Vs. Tata AIG General Insurance Company Ltd., (2018) 7 SCC 558, wherein it has been held that primary liability to produce the permit was on the owner of the vehicle and having failed to do so, the Insurance Company was entitled to right of recovery.