NEW INDIA ASSURANCE CO LTD Vs. KRISHNAPPA

JUDGEMENT

(1.) THE appellant/Insurance Company is before this Court, contending that though the driver of goods tempo had no valid driving license to drive the transport vehicle, the Tribunal erred in saddling the liability of the owner of the vehicle in question on the Insurance Company.

(2.) LEARNED Counsel for the appellant submits that the appellant had driving licence to drive LMV but not goods tempo.

(3.) IN the result, the appeal fails and the same is hereby dismissed.