UNITED INDIA INSURANCE COMPANY LIMITED Vs. MEENA DEVI

JUDGEMENT

(1.) The present appeal has been filed by the Insurance Company, challenging the impugned Award dated 14.2. 2011, passed by the learned Motor Accidents Claims Tribunal, Far idkot ( in short 'the Tribunal').

(2.) The only argument raised by the learned counsel f or the appellant is that the driver of the offending vehic le was not holding a valid driving licence at the time of accident. He w as having a LMV licence, whereas the vehicle involved in the accide nt was motorcycle, for which, the said licence is not valid. He seeks recovery rights from the owner and driver.

(3.) On the other hand, the learned counsel for respon dent Nos. 4 and 5 -the driver and the owner, refers to Section 2(21) of the Motor Vehicles Act and states that the weight of th e motorcycle falls in the category of LMV, therefore, the learned Trib unal has rightly held the appellant liable to indemnify the award, a s the vehicle was insured at the time of accident.