(1.) THIS appeal is directed against the award of Rs. 37,500/- payable to the claimant, by the appellant, the owner of the vehicle.
(2.) THE only question urged by the Counsel for the appellant is that when the driver was having the valid Driving Licence to drive the vehicle in question, the Tribunal ought to have directed the Insurance Company, with which the vehicle in question was insured, to pay the amount instead of directing the appellant, the owner of the vehicle, to pay the compensation merely on the ground that the valid licence was obtained by the driver of the vehicle, only subsequent to the date of the accident.
(3.) IN this appeal, there is no dispute with reference to the negligence on the part of the driver of the vehicle, on whose negligence the accident took place and due to the said accident, the victim sustained injuries.