UNITED INDIA INSURANCE CO LTD Vs. NIRMALA

JUDGEMENT

(1.) This appeal by the Insurance Company is directed against the award dated 15.1.2010, passed by the learned Motor Accident Claims Tribunal, Chandigarh, allowing the claim petition filed by the claimant/respondents under Section 166 of the Motor Vehicles Act.

(2.) The application moved by the appellant to contest the claim on merit, was not accepted, as it was opposed and no decision was taken. The appellant/Insurance Company, therefore, cannot challenge the award on merit.

(3.) The contention of the learned counsel for the appellant, is that the learned Tribunal wrongly decided issue of validity of the driving licence against the Insurance Company, thereby denying the right of recovery to the appellant.