ORIENTAL INSURANCE COMPANY Vs. CHANDRAMMA

JUDGEMENT

(1.) MFA No.9453/2010 is filed by Insurance Company to set aside the impugned award made against it. MFA.CROB.No.80/2011 is filed by claimants for enhancement of compensation.

(2.) I have heard learned counsel for Insurance Company and learned counsel for claimants.

(3.) THE learned counsel for claimants would submit that driver of insured vehicle had valid driving licence on the date of accident. The learned counsel for claimants would rely on the contents of Ex.P.8, which is a blurred photostat copy of driving licence of driver of insured vehicle, from which nothing could be discerned.