UNITED INDIA INSURANCE CO LTD Vs. SHANTI DEVI

JUDGEMENT

(1.) THE present appeal is against the award rendered by the Motor accidents Claims Tribunal (hereinafter to be referred as 'the Tribunal') on 3. 8. 2006 whereby a sum of Rs. 1,80,000 was found to be payable by the insurance company in terms of insurance policy, Exh. D6.

(2.) THE sole ground to challenge the award is that on the date of accident, i. e. , 1/2/2004, the driver was not possessed of a valid driving licence though the driving licence was got renewed subsequently on 17/3/2004 till 16/3/2007.

(3.) UNDISPUTEDLY, the driver possessed a valid driving licence issued on 27. 7. 1982. Its validity was extended from 21. 12. 1998 to 20. 12. 2001 and then from 17. 3. 2004 to 16. 3. 2007.