SRINIDHI S. RAMASWAMY Vs. LAKSHMI

JUDGEMENT

(1.) This appeal is filed by the owner of the Maruthi Van bearing No.MH-04/4595 questioning the judgment and award dated 23.11.2012 passed by the Senior Civil Judge and JMFC, K.R.Pet (for short 'the Tribunal') in MVC No.17/2008, whereby the Tribunal fastened the liability on the appellant in the absence of production of Driving Licence of the driver, who drove the said Maruthi Van.

(2.) Brief facts which are necessary for the disposal of the appeal are as under:

(3.) Both the respondents denied negligence on the part of the driver of the Maruthi Van and they also stated that the accident had occurred on account of negligence of the rider of the motor cycle (deceased).