NATIONAL INSURANCE CO LTD. Vs. RAJ KUMAR

JUDGEMENT

(1.) THE present appeal is directed against the impugned award dated 04.09.2009, whereby Ld. Tribunal granted compensation for a sum of Rs.67,100/ - with interest @ 8% per annum from the date of filing of the petition till realization of the award amount.

(2.) VIDE the present appeal the appellant has taken the sole ground that the driver of the offending vehicle was not holding valid driving licence on the date of accident, despite, Ld. Tribunal failed to grant recovery rights in favour of the appellant and against respondent nos. 2 & 3, i.e., driver and owner of the offending vehicle.

(3.) LD . Counsel further submitted that Ex.R3W1 also proved the DL verification report as Ex.R3W1/6, through which DL was found fake, accident information report as Ex.R3W1/7 and seizure memo as Ex.R3W1/8.