KAUSHAL JAYENDRA THAKER,J. - (1.) The Insurance Company has felt aggrieved by the judgment in MACP No. 143 of 1991 whereby a claim of Rs.30,000/- with 12% interest was allowed by Tribunal.
(2.) I have heard the learned counsel for the appellant at length and the counsel for respondent.
(3.) The facts are not necessary as the Insurance Company has raised the issue of driving licence and contended that the licence to drive bus DLP No.6226 was there but as there was no endorsement to drive to such vehicle at the time of accident Insurance Company is not liable.;