NATIONAL INSURANCE COMPANY LIMITED Vs. M. SUNDAR

JUDGEMENT

(1.) The present appeal has been filed by the appellant insurance company questioning the liability as well as the quantum.

(2.) As far as the liability is concerned, learned counsel for the appellant would contend that since the driver of the offending vehicle belongs to the 2nd respondent in both the appeals, did not possess a valid driving licence at the time of accident, the appellant is not liable to pay compensation. Learned counsel also disputed the quantum of compensation awarded under various heads.

(3.) Heard both sides and perused the records.