NATIONAL INSURANCE CO LTD Vs. GHANSHYAM

JUDGEMENT

(1.) DEEPAK Gupta, J.-The only question to the definition of 'driving licence' in which arises in this appeal is whether a section 2 (10) of the Act which reads as person holding a licence entitling him to follows: drive a light motor vehicle is also entitled to drive a two-wheeler scooter or motor "2 (10) 'driving licence' means the li-cycle or not? cence issued by a competent authority under Chapter II authorising the person

(2.) MS. Devyani Sharma, the learned specified therein to drive, otherwise than counsel for the insurance company, has as a learner, a motor vehicle or a motor contended that a person holding a driving vehicle of any specified class or de- licence for L.M.V. which has four wheels scription;" is not entitled to drive a motor vehicle of two wheels for which a separate licence or 3. Reference has also been made to the endorsement is required. In support of her definition of light motor vehicle in section submission, learned counsel has referred 2 (21) which reads as follows: