NATIONAL INSURANCE COMPANY LIMITED Vs. B.SRINIVAS REDDY

JUDGEMENT

(1.) This appeal is directed by the insurance company against the decree and order dated 13.10.2006 passed in O.P.No.989 of 2002 by the Motor Accidents Claims Tribunal-cum-II Additional District Judge, Ranga Reddy District (for short 'the Tribunal), whereby the tribunal awarded compensation of Rs.4,00,000/- with proportionate costs and interest @ 7.5% per annum from the date of petition till the date of realization on account of the accident occurred on 22.09.2001.

(2.) Before the tribunal, in order to prove the case of the claimant, PWs.1 and 2 were examined and marked Exs.A.1 to A.12 and Ex.X.1-attested copy of driving license of Ch.Ravinder on behalf of the claimant and RWs.1 and 2 were examined and Exs.B.1 to B.3 were marked on behalf of the respondents.

(3.) Learned standing counsel for the insurance company contended that the driver of the vehicle in question was not having valid and effective driving license and that the disability assessed by the tribunal is excessive and hence, the same may be reduced and prayed to allow the appeal by setting aside OP.