NEW INDIA ASSURANCE CO. LTD. Vs. NASIRUDDIN

JUDGEMENT

(1.) Being aggrieved and dissatisfied by the judgment and award dated 18.02.2009 passed by the Motor Accident Claims Tribunal (Main), Ahmedabad (Rural) in MACP No. 751/04, the insurance company has preferred the present appeal under Section 173 of the Motor Vehicles Act, 1988 (hereinafter referred to as the "Act").

(2.) The following noteworthy facts arise from the appeal -

(3.) In the present appeal, it is contended by the Mr. Mazmudar, learned counsel appearing for the for the appellant insurance company that in absence of valid license, the insurance company deserves to be exonerated. Upon re-appreciation of the evidence on record, the said plea raised by the learned counsel for the appellant deserves to be negatived.