NATIONAL INSURANCE COMPANY LIMITED Vs. POONAM

JUDGEMENT

(1.) In this cage, the short question relates to whether on the date of accident while driving Tempo No. HYJ - 1166, the driver Anil Kumar was having a valid driving licence. This offending vehicle is a tempo Tata 407' which was being used for transporting goods.

(2.) There is no dispute in between the parties to the effect that licence No. 37988/RSD issued to Anil Kumar on 13/09/1993 for driving a scooter/motor cycle/car/jeep. This fact was proved by Vijender Singh, clerk from Licensing Authority, Rohtak who verified the licence. This fact is also supported by RW-1, Mr. R.K. Bahl, AO of National Insurance Co. There is also no dispute about the fact that an endorsement was made on this driving licence for driving Light Transport Vehicle (hereinafter referred to as 'LTV for short) as well on 30/07/1996 vide Ex. RW-1/3.

(3.) Learned counsel for the appellant/Insurance Company submits that this driving licence could not be used for driving the vehicle in question.