NATIONAL INSURANCE COMPANY LIMITED Vs. LEELA KUER

JUDGEMENT

(1.) HEARD learned counsel for the parties.

(2.) THIS is an appeal preferred by insurer appellant challenging the judgment and Award dated 06.07.2010 and 19.11.2010 passed by learned Additional District Judge, F.T.C. - III, cum Additional Motor Vehicle Accident Claim Tribunal, Aurangabad, in connection with M.V. Accident Claim Case No. 17/2000/11/2010.

(3.) IT is submitted by learned counsel for the appellant that driving license of the driver Bigan Singh is said to have issued from D.T.O. Hazaribagh, but Exhibit -I is the report issued from such office clearly denying issuance of the driving license. Besides the above, Exhibit -H is the report of the investigator also stating all such things relying upon Exhibit -I. But, the record indicates that appellant insurer has not produced investigator Binay Kumar Singh nor any authentic person who proved Exhibit -I, rather, everything appears done in a very formal manner.