NATIONAL INSURANCE COMPANY LIMITED Vs. RAMESH KUMAR

JUDGEMENT

(1.) THE only issue raised in the present appeal, assailing award dated 29.8.2012, passed by Motor Accident Claims Tribunal (I), Kangra at Dharamshala (H.P.)., in M.A.C.P. No.6 -J/II -2006, titled as Ramesh Kumar versus M/s Sharma Bus Service Pvt. Ltd. and others, is about the validity of driving licence of driver Suresh Kumar.

(2.) AFTER appreciating the material so placed on record by the parties, and more so statement of the owner, Tribunal decided issue No.3 in the following terms: -

(3.) DRIVER Suresh Kumar was driving bus No.HP -22 -5985. Owner, through special power of attorney, i.e. son clarified that prior to engagement of the driver, authenticity/validity of the driving licence was got verified from the competent authority. There is no cross -examination to this effect. Competence and capacity of the driver is not in dispute.