Dipankar Datta, J. - (1.) Can 3165 of 2017 is an application for withdrawal in F.M.A. 3352 of 2013. While hearing such application, we have heard the parties on the merits of the appeal and the cross-objection. We propose to decide F.M.A. 3352 of 2013 and C.O.T. 18 of 2014 by this common judgment and order.
(2.) F.M.A. 3352 of 2013 is an appeal under Section 173 of the Motor Vehicles Act, 1988 (hereafter the 'Act') at the instance of an insurance company (hereafter the insurer), questioning the award dated 21st May, 2013 passed by the Motor Accident Claims Tribunal, Fast Track 1st Court, Barasat, North 24-Parganas on an application under section 166 thereof, registered as M.A.C. Case No. 508 of 2011.
(3.) How long a driving license (issued by the appropriate licensing authority) in favour of an individual to drive a non-transport vehicle in terms of the Act remains effective, is the sole question of law that arises for decision in the appeal in the factual background as discussed hereafter.;