Kaushal Jayendra Thaker, J. - (1.) Heard Sri Arvind Kumar, learned counsel for the appellant and perused the judgment and order impugned.
(2.) This appeal, at the behest of the New India Assurance Company Limited, has been preferred against the judgment and award dated 31.5.1994 passed by Motor Accident Claims Tribunal/IVth Additional District Judge, Jhansi in M.A.C.T. Case No.119 of 1991 awarding a sum of Rs.1,08,000/- in favour of the claimants and fixing the liability of payment upon the appellant.
(3.) Except the fact that the driving license of the driver was fake, no other ground is raised. Skeletal facts which gave rise to this litigation is that one Tulsi Ram sustained fatal injuries and he succumbed to the said injuries in the accident which took place on 30.4.1991. The accident is not in dispute. The compensation awarded in M.A.C.P. No. 119 of 1991 is not in dispute. The insurance being in vogue is not in dispute. The only issue is regarding the factum of the license of the driver which is sought to be canvassed to be fake driving license.;