HARYANA ROADWAY Vs. NATIONAL INSURANCE CO LTD

JUDGEMENT

(1.) THE Appeal is directed against the judgment dated 25.08.2011 whereby a compensation of Rs.3,85,960/- was awarded in favour of Respondent No.2 for having suffered injuries in a motor vehicle accident which occurred on 06.05.2005.

(2.) THE Appellant Haryana Roadways challenges the judgment on the quantum of compensation as also on the right of recovery of compensation granted to the First Respondent against it. During the course of hearing, the Appeal is pressed only so far as the recovery rights were granted against the Appellant.

(3.) THE proviso appended to Section 14 of the Act clearly shows that the driving licence issued under Section 14 of the Act continues to be effective for a period of 30 days from the date of expiry. Since the driving licence expired on 08.04.2005, it was valid upto 08.05.2005. This accident took place on 06.05.2005, the driving licence was, therefore, valid and effective on the date of the accident.