MANGAL SWAIYAN Vs. MADANLAL BHALOTIA

JUDGEMENT

(1.) THIS appeal has been heard under Order 41 Rule 11 C.P.C.

(2.) THE appellant is the driver of the offending vehicle. The claimants filed claim application before Motor Accident Claims Tribunal, Chaibasa for compensation and the Tribunal passed an award against the owner of the vehicle. The Tribunal recorded a finding that since the owner of the vehicle failed to produce the driving licence of the driver of the offending vehicle it will amount to violate the terms and conditions of the policy. Neither there is award against the appellant -driver of the vehicle nor there is any finding that the appellant driver was not holding a valid driving licence.