SURINDER KUMAR Vs. NIRMALA AND ORS.

JUDGEMENT

(1.) HEARD the Counsel for the appellant. The appeal is filed by the driver of the offending vehicle, upon whom the liability has been fastened to pay the compensation. It has mainly been urged on his behalf that the Tribunal fell in a legal error in exhibiting the affidavit, Exh. RE produced on behalf of the Law Officer of the insurance company, who is alleged to have made an enquiry regarding the authenticity of the driving licence of the appellant and that the same has been exhibited without any legal sanctity.

(2.) WE have considered the submission advanced by the learned Counsel for the appellant and perused the award of the Tribunal.

(3.) NO other issue has been raised.