MANKURA DEVI Vs. RAKESH

JUDGEMENT

(1.) HEARD counsel.

(2.) AN application preferred by the insurance company seeking examination of a witness on commission, has been allowed.

(3.) IT be seen that the insurance company wanted to examine an official of the Regional Transport Authority at Meerut (hereinafter referred to as RTA ). What was sought to be proved was whether the person who was driving the offending vehicle had a valid driving licence or not.