ORIENTAL INSURANCE CO LTD. Vs. OUSEPH JOSEPH

JUDGEMENT

(1.) THE present appeal is preferred against the impugned award dated 29.11.2010, whereby the learned Tribunal has granted compensation for a sum of Rs.1,80,804/ - with interest at the rate of 7.5% per annum from the date of filing of the claim petition till realization of the amount.

(2.) THE present appeal is filed only on the ground that the accident in question had taken place on 25.09.2007 and the respondent No.2/driver of the offending vehicle was not holding valid driving licence on that date.

(3.) IN support of his contentions, learned counsel for the appellant/Insurance Company relied upon the chargesheet, wherein driver of the offending vehicle was charged under Sections 3/181 of the Motor Vehicles Act, 1988 (for short 'M.V. Act').