UNITED INDIAN INSURANCE COMPANY LTD Vs. TARLOK CHAND

JUDGEMENT

(1.) Respondent No.1 filed a claim petition under Sec. 166 of the Motor Vehicles Act, 1988, seeking compensation on account of injuries suffered by him in a motor accident. The vehicle in question was driven by respondent No.2 and insured by the appellant-company. Learned Motor Accident Claims Tribunal vide its award dtd. 31/3/2014 awarded compensation of Rs.1,02,500.00 alongwith up-to-date interest @ 6% per annum from the date of filing of the petition by respondent No.1. Liability to pay compensation amount was fastened upon the insurance company. Feeling aggrieved, insurance company has preferred the instant appeal.

(2.) The only contention putforth by the learned counsel for the appellant is that the driver of the offending vehicle was not in possession of valid and effective licence to drive the vehicle and therefore liability to pay the compensation amount could not have been fastened upon the appellant.

(3.) I have heard learned counsel for the parties and gone through the record.