NATIONAL INSURANCE CO. LTD. Vs. MOHD. ISHAQ

JUDGEMENT

(1.) MOTOR Accident Claims Tribunal, Kargil on the petition under section 166 of M.V. Act of the claimants -respondents No. 1 and 9 has awarded compensation by his judgment dated 28.8.2001 in favour of the claimants and against the respondents No. 10 and 11 owner and driver and directed its payment by the appellant Insurance company.

(2.) THE appellant company pleaded before the Tribunal that driver of the offending vehicle was not holding a valid licence. On the said pleadings Tribunal framed issue No. 2 in the following terms:

(3.) THE insurance company has come up in appeal against the judgment of Tribunal on two counts: