(1.) Complainant before the District Forum is the petitioner before us. She was having a maxicab which met with an accident. The driver of the vehicle at that time was holding a licence to drive a light motor vehicle. The claim of the petitioner was denied by the respondent-Insurance Company on the ground that the driver was not holding licence to drive maxicab. Though the District Forum held in favour of the petitioner, on appeal filed by the respondent the order of the District Forum was reversed and the complaint dismissed. Aggrieved, petitioner has come to this Commission.
(2.) Section 3 of the Motor Vehicles Act, 1988 (for short 'Act') requires a driving licence. (Section 3 was amended in 1994. That amendment is not material for our purposes). This section in relevant part we quote :
(3.) Sub-section (1) of Section 10 deals with as to what is the form and contents of licences to drive. We refer to Section 10 of the Act before its amendment in 1994. Section 10 at that time reads as under :