NATIONAL INSURANCE COMPANY LTD. Vs. INDIRA

JUDGEMENT

(1.) This appeal has been filed by the Insurance Company challenging the Award dated 12.1.2009 passed by the Motor Accidents Claims Tribunal (Additional District and Sessions Judge/Fast Track Court No.1) in OP.No.21of 2008.

(2.) Heard Mr.D.Bhaskaran, learned Counsel for the Appellant and Mr.P.Anbazhagan, learned Counsel for the second respondent.

(3.) The Appellant Insurance Company has challenged the impugned Award mainly on the ground that the driver of the insured two wheeler did not posses a valid driving license at the time of the accident and hence they are not liable to compensate the claimant.