UNITED INDIA INSURANCE CO LTD Vs. N SRINIVASA

JUDGEMENT

(1.) THE insurance company has filed this appeal being aggrieved by the judgment and award passed by the m. A. C. T. X, Metropolitan Area, Bangalore in M. V. C. No. 97 of 1992 dated 23. 2. 1994.

(2.) MR. A. M. Venkatesh, learned counsel for the appellant submits that since the driver of the vehicle had no driving licence, the insurance company is not liable to satisfy the award. He also relied upon the decision in case of National Insurance co. Ltd. v. Shantabai, 1999 ACJ 391 (Karnataka ). He further took up the contention that the Tribunal has not discussed regarding the liability of the insurance company in detail. In addition to this, it is also submitted that an independent enquiry has disclosed that the driver of the vehicle had no licence.

(3.) IT is pertinent to note that such contention is taken up by the appellant from the beginning.