PARTHA PRATIM BHATTACHARJEE Vs. SUKU DEBBARMA

JUDGEMENT

(1.) The short question which arises for consideration in this appeal is whether possessor of a licence to drive a non-transport light motor vehicle (LMV NT) as well as transport vehicle (trans) is authorized to drive a heavy goods vehicle.

(2.) Heard Mr. S. Lodh, learned counsel appearing for the appellant. Also heard Mr. A. Gan Chowdhury, learned counsel appearing for the respondent-insurance company. Despite service of notice, original claimants did not turn up.

(3.) Factual context of the case is as under: