RELIANCE GENERAL INSURANCE COMPANY LTD. Vs. PUJA DEY

JUDGEMENT

(1.) The appellant- Insurance Company is in appeal against the judgment and Award of compensation dtd. 28/2/2022 passed by learned District Judge-III-cum- P.O., Motor Accident Claims Tribunal, West Singhbhum at Chaibsa in Motor Accident Claims Case No.45 of 2018, whereby and whereunder a compensation of Rs.13,66,302.00 has been awarded along with interest @ 6% per annum from the date of filing of the claim application till date of payment and the liability has been fixed to pay the compensation amount on the appellant- Insurance Company.

(2.) The finding of fact regarding the factum of accident and insurance of the vehicle is not under-challenge in the instant Misc. Appeal.

(3.) The main grounds of appeal are on two folds :- firstly it is contended that the offending vehicle was a transport vehicle i.e. Pick-up Camper Bolero used for commercial purpose and no permit was produced, therefore, it amounted to breach of policy in terms of Sec. 149 (2) of the M. V. Act. Secondly, it is argued that while awarding compensation, the medical Bills have not been properly proved and compensation has been awarded under the head of Loss of Marital bliss and Mental agony and Physical pain also.