D T C Vs. LAKHAN LAL

JUDGEMENT

(1.) IN these eight Appeals common question of law is involved;

(2.) THE Motor Accident Claims Tribunal (the Claims Tribunal) while awarding compensation in favour of the Claimants permitted the Insurer to recover the compensation from the Appellant Delhi Transport Corporation, a Public Sector Transport Undertaking (hereinafter referred to as ,,DTC) as its drivers did not possess a valid and effective driving licence on the date of the accident.

(3.) IT is argued that under Section 146 of the Act, a person except as a passenger is debarred from using a motor vehicle in any public place, unless there is in force in relation to the use of the vehicle, by that person or any other person, a policy of insurance complying with the requirement of Chapter XI.