Sanjeev Sachdeva, J
1. Appellant impugns award dated 31.07.2020 to the limited extent that right of recovery has been granted to the insurance company against the
appellant/owner.
2. Learned counsel for the appellant submits that the Tribunal has erred in granting the recovery rights on the ground that there was no valid permit to
ply the vehicle in Delhi whereas the vehicle was registered in Haryana.
3. Learned counsel submits that the Tribunal has committed the error in view of the answer given by the petitioner in his cross examination wherein he
had stated that he was not aware if any authorisation is required for a heavy goods vehicle to be plied outside the home state where it is registered.
4. Learned counsel points out that appellant had duly proved the authorisation certificate as Exhibit R2W1/1. He submits that the permit exhibit
R2W1/1 clearly records that the authorisation is issued on 23.06.2016 and valid throughout the territory of India upto 23.06.2017. He submits that the
accident had taken place on 15.01.2017.
5. Learned counsel submits that in view of the fact that the permit was valid throughout the territory of India, Tribunal has clearly erred in granting
recovery rights to the insurance company.
6. Perusal of the authorisation certificate exhibit R2W1/1 shows that the same is an authorisation certificate National Permit (Goods) and is valid
throughout the Territory of India upto 23.06.2017. Subject accident had taken place on 15.01.2017 when there was a valid permit.
7. From the award it appears that the Tribunal was influenced by the answer given by the witness during his cross examination wherein he had
deposed that he was not aware if any authorisation was required for a heavy goods vehicle to be plied outside the home State where the vehicle was
registered.
8. The Tribunal clearly committed an error in not examing the Permit which was exhibited before it and merely went on the reply given during the
cross examination.
9. The Reply given by the appellant merely shows that the owner of the vehicle was not aware whether any authorisation was required or not. He
was neither asked nor has he stated that he did not have a permit. He has merely exhibited the Permit. The Permit shows that there was a valid
National Permit available at the time of the accident. The permit was duly proved and exhibited before the Tribunal and clearly the Tribunal committed
an error in not noticing the said permit.
10. In view of the above error the award of the Tribunal in so far as it grants recovery rights to the insurance company against the appellant cannot be
sustained.
11. The award to the limited extent that it grants recovery rights to the insurance company against the appellant is set aside. Since there is no
challenge to the remaining part of the award, the same is not being commented upon. The amount deposited by the petitioner is directed to be
refunded.
12. The appeal is allowed in the above terms.
