Sureshwar Thakur, J
1. The instant appeal is directed, by, the aggrieved predecessorÂinÂinterests, of, the deceased claimant, and, against, the dismissal, of, the apposite
claim petition, by, the learned Motor Accident Claims TribunalÂII, Mandi, District Mandi, H.P.
2. Though, the, apposite claim petition was cast, under, the provisions, of, Section 163ÂA, of, the Motor Vehicles Act, and, when hence the learned
Tribunal, rather, without, determining, the, commission, of, tort of negligence, if any, of the deceased, or, of, respondent No.1, was, hence enjoined, to,
make determination of compensation, in, accordance, with, the schedule appended, with, the Motor Vehicles Act, (i) rather, it proceeded to make, an,
order of dismissal, upon, Claim Petition No. 74 of 2006, through, its, meteing fallacious reasons, (a) and also, it, misbefittingly not only struck issues,
with, respect to deceased Krishan Lal, suffering his end, by, the rash, and, negligent manner, of, parking, of, the offending truck, (b) also it struck, an,
issue, visÂaÂvis, the relevant mishap, in sequel whereto, deceased Krishan Lal, met his end, rather, happening from, a, tort of negligence, becoming
committed, by, the afore deceased Krishan Lal, (c) also, it erringly proceeded to receive evidence thereon, and, thereafter concluded, through, placing
reliance, upon, a verdict, rendered by the Apex Court, in, Oriental Insurance company vs. Prem Lata Shukla, 2007 (13) SCC 476, and, upon, a, verdict
of this Court, rendered, in, case titled, Ginni Devi, vs. Union of India & others, 2008 (1) SLJ P&H 152, and, upon, a, verdict titled Shashikali Swain vs.
Khairuddin, and, another, reported, in, AIR 2000 Orissa 52, quaeven, visÂaÂvis, a, claim petition cast, under, Section 163ÂA, of, the Motor Vehicles
Act, it being amenable to determine, fault if any, of, the aforestated, and, visibly also it proceeded, to, return findings against, the, deceased.
3. The afore assigned reasons, are grossly, unmeritworthy, and, are, amenable, for, rejection given, (i) only upon, a, claim petition cast under Section
166, of, the Motor Vehicles Act, rather enjoining, the, determination(s), of fault if any, or dereliction(s), if any, of the, driver(s) concerned, in, driving
the vehicle(s) concerned, (ii) and rather, the, fault of the driver(s) concerned, being not adjudicable, visÂaÂvis, a petition cast, under, Section 163ÂA,
of, the Motor Vehicles Act, (iii) also the learned MACT concerned, has not only, misÂunderstood, the, afore cited judgments, also has misÂapplied,
the, afore judgments, visÂaÂvis, a claim petition, cast under Section 163Â A, (iv) significantly, when the afore judgments, are, rendered, upon, a,
petition cast, under, Section 166 of the Motor Vehicles Act, and, when only, visÂaÂvis, a petition cast, under, Section 166, hence fault is required, to,
be determined, (v) and, when hence, the, afore judgments were inapplicable, rather renders, the placing(s), of, reliance thereon(s), by, the learned
Tribunal, being construable, to be, an obviously misÂbefitting, and, also, a, fallacious recoursing.
4. Furthermore, also hence none, of, the afore fault issues were required, to be, struck, nor, any evidence was enjoined to be adduced thereon, and,
contrarily, the learned Tribunal was enjoined, to, without determination, of fault, if any, of, the purported tortfeasor(s) concerned, rather make
determination, of, compensation, in consonance, with, the schedule, appended with the Motor Vehicles Act, (i) and, thereafter, it was incumbent, upon,
the learned Tribunal, to, on evidence being adduced, visÂaÂvis, the driver, of, the offending truck, holding, a, valid and effective driving license, and,
also evidence being adduced, visÂaÂvis, the offending vehicle, standing, validly insured with the insurer, to, thereafter, in accordance with law, fasten
the apposite indemnificatory liability(ies), upon, the insurer, or, upon the registered owner, of, the offending vehicle. However, visibly, rather, findings,
upon, the afore issues, remain unreturned, merely, upon,the, aforestated fallacious reasons, visÂaÂvis, the deceased committing, the, tort of
negligence.
5. The sequel of the above discussion, is, that the instant appeal, is, meritworthy, and, is allowed. Consequently, after allowing the appeal, the,
impugned award is set aside, and, the learned Tribunal, is, directed, to, on remand, of, the lis qua it, hence determine, within three months hereinafter,
hence compensation, visÂaÂvis, the claimants, in consonance with the schedule, appended, to the Motor Vehicles Act, and, thereafter, in accordance
with law, saddle the apposite indemnificatory liabilities, upon, the insurer, or, upon the registered owner, of, the offending vehicle. All pending
applications also stand disposed of. Records be sent back forthwith.
