DELHI TRANSPORT CORPORATION Vs. KUSUM KUMARI

JUDGEMENT

(1.) BY virtue of this appeal, the Appellant Delhi Transport Corporation (DTC) impugns the judgment dated 11.08.2011 passed by the Motor Accident Claims Tribunal (the Claims Tribunal) to the extent it granted recovery rights against it.

(2.) IT is urged by the learned counsel for the Appellant that DTC after examining the driving licence and before issuing an appointment letter imparts training to the drivers. If they (the drivers) are successful in the training only then the driver is employed.

(3.) IT is also contended that DTC being a Public Sector Undertaking will never appoint a driver who is not competent to drive the motor vehicle, drive a bus or who does not possess a valid driving licence.