A CHANDRASEKARAN Vs. LOGAMBAL

JUDGEMENT

(1.) THE owner of the vehicle has filed the above appeal questioning the award passed by the Tribunal exonerating the Insurance Company from paying the compensation. 2. THE owner of the vehicle, the appellant herein has come forward with the above appeal on the basis that merely because the driver was not having licence, the Tribunal is not correct in exonerating the Insurance Company. It is well settled that even in similar cases, the Courts have held that owner is liable to pay the money and so, the Tribunal is correct in fixing the liability on the owner, when it is admitted that the driver, who drove the vehicle was not having valid licence on the date of accident. Hence, we do not find any reason to interfere with the award of the Tribunal. Accordingly, the appeal fails and the same is dismissed. No costs.