NATIONAL INSURANCE COMPANY LTD. Vs. DEJAPPA AMIN

JUDGEMENT

(1.) Whether the person holding a driving licence to drive the 'light motor vehicle' is required to have transport vehicle endorsement to drive an autorickshaw as a public transport vehicle is the question before this Court.

(2.) The insurer is assailing the judgment and award dtd. 24/10/2009 passed in MVC No.1090/2007 wherein the MACT, Mangaluru fastened the liability on the insurer.

(3.) Essential facts necessary for adjudication of this appeal can be summed up as under: