UNITED INDIA INSURANCE COMPANY LIMITED Vs. SUREKHA

JUDGEMENT

(1.) THIS appeal is directed against the award and order, dated 21st December, 2005, made by the Motor Accident Claims Tribunal, Solan, H.P. (hereinafter referred to as "the Tribunal") in MAC Petition No. 49S/2 of 2004, titled as Surekha versus Shri Ashok Kumar and others, whereby compensation to the tune of Rs. 2,12,632/ with costs of Rs. 1,000/ was granted in favour of the claimant, namely Surekha, respondent No. 1 herein, alongwith interest @ 7.5% per annum from the date of award till its realization (hereinafter referred to as "the impugned award").

(2.) THE appellantinsurer was saddled with the liability, who, being aggrieved, has questioned the impugned award on the ground that the driver of the offending vehicle, namely Narinder Pal, respondent No. 3 herein, was not having effective and valid licence. Brief facts:

(3.) THE insurer, insuredowner and driver contested the claim petition on the grounds taken in the objections. After examining the pleadings and the documents, the Tribunal framed the following issues: