NATIONAL INSURANCE CO. LTD. Vs. MANAV

JUDGEMENT

(1.) This is an appeal preferred by the National Insurance Company Ltd. (hereinafter to be called as the Insurer) against award dtd. 10/12/2015 passed by the Motor Accident Claim Tribunal, Jammu in file No. 447/Claims, titled, "Master Manav vs. National Insurance Company Ltd. and ors." The impugned award has been challenged only on the ground that the driver of the offending vehicle was not having valid and effective driving license at the time of accident and, therefore, the Insurer is not liable to satisfy the award.

(2.) I have considered the rival contentions of learned counsel for the parties and perused the record.

(3.) That the ground of challenge made by the appellant is not sustainable. The Tribunal has specifically framed the issue No. 3 in this regard. Issue No. 3 is reproduced as under:-