NEW INDIA ASSURANCE CO. Vs. KU. AKHTARI

JUDGEMENT

(1.) IN view of order dated 4.10.2000 the parties were heard on admission.

(2.) LEARNED counsel for the appellant submits that the Insurance Company has been jointly and severally saddled with the liability to pay compensation despite the fact that the Insurance Company had produced the certificate from the office of the concerned R.T.O. that the licence said to have been possessed by the driver of the vehicle had not been issued by the said office. The Tribunal has observed that the appellant had not raised any plea with regard to the driver not possessing the licence and the non - applicant No. 1 Ramnarayan had produced on record a copy of the licence that had been issued by the R.T.O., Shahdol. Learned counsel for the respondent No. 1 has brought to the notice an order dated 28.4.2000 of this Court in M.A. No. 726/2000 in support of his contention that for proving that the driver did not possess a valid driving licence, it was necessary that the competent authority was examined and relevant document was exhibited to prove that it had not been issued. In the present case, according to the learned counsel for the respondent No. 1, all that the appellant Insurance Company has produced is a certificate said to have been issued by the concerned R.T.O. to the effect that the licence said to have been issued by the said office to the driver of the vehicle had not been issued by the office.