NATIONAL INSURANCE COMPANY LTD. Vs. BHANWAR LAL

JUDGEMENT

(1.) This appeal is directed against the judgment and award dated 07.07.2000 passed by the Motor Accident Claims Tribunal, Bikaner ('the Tribunal'), whereby the Tribunal has awarded a sum of Rs. 1,39,350/- as compensation alongwith interest @ 12% per annum from the date of application i.e. 08.06.1995.

(2.) Learned counsel for the appellant-Insurance Company submits that the only issue raised by the appellant-Insurance Company in the present appeal pertains to its liability on account of violation of policy condition, wherein though the vehicle in question was a 'Light Transport Vehicle', the same was being driven by the driver having licence authorized to drive 'Light Motor Vehicle' only.

(3.) It is submitted that the Tribunal has recorded finding that the weight of the vehicle was 5375 kg. and, therefore, the same falls within the category of 'Light Motor Vehicle' and the driver was authorized to drive the said vehicle.