RENU KORRIN Vs. UNITED INDIA INSURANCE CO LTD

JUDGEMENT

(1.) The only submission made by the learned Counsel for the appellant is that the driver was not required to have a driving licence from the Licensing Authority having jurisdiction in the area under Sec.9, Clause (3) of the Motor Vehicles Act, 1988 . Clause (3) exempts the driver from passing a test in case the driver holds a driving licence issued by a competent authority of any country outside India. In the present case, the driving licence has been issued by the authorities in U. K. Only test could have been dispensed with under the aforementioned provisions of the Motor Vehicles Act, but merely the issue of a driving licence by the authority outside India, cannot clothe it with legal validity. There is no legal infirmity in the order of the District Forum.

(2.) There is no force in this appeal and the appeal is accordingly dismissed with no orders as to costs.