GANESH Vs. STATE

JUDGEMENT

(1.) Though the matter is listed for admission, with the consent of learned counsel for the parties, the matter is taken up for final disposal.

(2.) This appeal is directed against the impugned judgment and award dated 30.06.2014 passed in MVC No.375/2013, whereby the Tribunal awarded a sum of Rs.1,59,736/- with interest at 7.5% p.a. towards the injuries sustained by the appellant-claimant in a road traffic accident that occurred on 14.02.2013.

(3.) However, while dealing with the specific contention of the Insurance Company that the driver of the offending vehicle did not possess a valid and effective driving licence as on the date of the accident, the Tribunal held in paragraph-18 of the impugned judgment and award that the driver did not possess a valid and effective driving licence and consequently, no liability could be fastened on the Insurance company. Accordingly, the Tribunal directed the respondent No. 1 - rider and owner of the offending vehicle to pay the entire compensation amount with interest.