NEW INDIA ASSURANCE COMPANY LTD. Vs. PANKAJ KUMAR

JUDGEMENT

(1.) Insurance Company is in appeal against the judgment and award of compensation in Compensation Case No.187 of 2010 whereby and where under a compensation of Rs.5,05,530.00 was awarded in favour of the claimant under Sec. 166 of the Motor Vehicle Act.

(2.) The appeal is mainly on the ground that the vehicle was being driven by the driver- Mahesh Munda, who was not having valid driving license at the time of accident, as neither driving license was produced before the Tribunal nor details thereof was given in the claim application.

(3.) In order to clear the mist of doubt regarding validity of driving license, a report was called for vide order dtd. 29/11/2022 from D.T.O., Ranchi which has been received vide letter no.636 dtd. 20/3/2025, wherein it has been stated that Mahesh Munda had a valid driving license to drive LMV from 4/1/2006 and HGV from 7/6/2008 and license renewal validity was from 2/2/2009 to 1/2/2012.