S.P.SRIVASTAVA, J. - (1.) HEARD the learned Counsel for the insurer -appellant.
(2.) THE insurer -appellant has filed the present appeal feeling aggrieved by the b award of the Motor Accident Claims Tribunal determining an amount of Rs. 1,77,000 (Rs. one lac seventy Seven thousand only) as compensation payable to the dependents of the deceased victim Amar Bahadur Patel, who had met his untimely death in an accident involving the offending motor vehicle (Mini Bus) bearing registration No. UP 70G 9159. The deceased had left behind besides himself his widow, his mother, two daughters and two sons as dependents. The daughters were aged about 11 years and 9 years, and the sons were aged about 7 years and 5 years. The age of the deceased was only 30 years at the time of his death.
(3.) THE learned Counsel for the insurer -appellant has stated that the appellant is not challenging the quantum of compensation determined by the Tribunal. The only grievance urged and pressed by the insurer -appellant is in regard to the driving of the offending motor vehicle in an unauthorized manner without having a valid driving licence for the same.;