ORIENTAL INSURANCE COMPANY LTD Vs. UMA CHARAN BISOY

JUDGEMENT

(1.) THE Insurance Company has preferred this appeal against the judgment and award dated June 17,1994 passed by the 2nd Motor Accident Claims Tribunal, Berhampur (Southern Division) in M.A.C. No. 512/92 (279/92). By the impugned award the Tribunal has awarded a compensation of Rs. 96,000/ - and interest thereon in favour of the claimant -respondents 2 to 7.

(2.) AT the time of admission of this appeal it was specifically mentioned mat the appeal was admitted on the ground that the driver had no licence renewed on the date of the accident. Vital question to be considered in this appeal is whether the driver of the offending vehicle was having a valid driving licence on the date of the accident.

(3.) IT does not appear from the judgment of the Tribunal that it verified the original driving licence of the driver to satisfy itself about its existence on the material date.