NEW INDIA ASSURANCE COMPANY LIMITED Vs. K.VANI

JUDGEMENT

(1.) This is an appeal preferred by the appellant-Insurance Company questioning the order dtd. 28/3/2009 passed in M.A.T.O.P.No.870 of 2005 on the file of the Chairman, Motor Accidents Claims Tribunalcum-V Additional District Judge (FTC) at Khammam.

(2.) Heard Smt. I Maamu Vani, learned counsel for the appellant/Insurance Company and Sri K. Pavan Kumar, learned counsel for the respondent/claimant and perused the entire material on record.

(3.) The Insurance Company has filed the appeal questioning the grant of compensation by the Tribunal mainly on the ground that the driver of the offending vehicle did not possess valid driving license.