NEW INDIA ASSURANCE CO. LTD. Vs. PREMCHAND

JUDGEMENT

(1.) This appeal under Section 173 of the Motor Vehicles Act, 1988 has been filed by the insurance company questioning the correctness of award dated 17.05.2014 passed by 3rd Addl. Member, Motor Accident Claims Tribunal, Chhindwara whereby Rs.2,24,200/- has been awarded as compensation to claimant/respondent no.1 Premchand.

(2.) The only point for consideration in the present appeal is whether the driver holding a licence to drive "light motor vehicle", if driving a transport vehicle, is required to obtain endorsement to drive a "transport vehicle".

(3.) This question is no more res-integra and has been answered by the Supreme Court in Mukund Dewangan vs. Oriental Insurance Co.Ltd. , 2017 4 TAC 11(S.C.) wherein, in para 46, it has been held, thus :-