UNITED INDIA INSURANCE COMPANY LIMITED Vs. DAMYANTI LAHKAR

JUDGEMENT

(1.) Heard Mr. BJ Mukharjee, learned counsel on behalf of Mr. SS Sharma, learned counsel for the appellant. Also heard Mr. R Sarma, learned counsel for the Insurance Company i.e. respondent No. 2.

(2.) The present appeal is preferred against the Judgment and Award dtd. 9/7/2014, passed in MAC Case No. 2035/2011 by the learned Member, Motor Accident Claims Tribunal No. 2, Kamrup.

(3.) The basic ground of challenge by the Insurance Company is that the award ought to have been made payable by the owner cum driver of the vehicle as it is established that he was possessing fake driving license.