- (1.) The present appeal has been filed by the owner of t he offending vehicle, challenging the impugned award d ated 7.10.1999, passed by the by the learned Motor Accidents Claims Tribunal, Patiala ( in short 'the Tribunal').
(2.) Learned counsel for the appellant contends that t he learned Tribunal erred in fastening the liability u pon the appellant. He further submits that neither a specific issue wa s framed, nor any representative from the Licensing Authority was sum moned to establish the authenticity of the driving licence. In the absence thereof, the learned Tribunal erred in recording th e findings of fact. However, the driver of the offending vehicle was ha ving a valid and effective driving licence to drive the tractor at t he time of occurrence.
(3.) On the other hand, the learned counsel for respon dent No.4 - Insurance Company submits that the original licence was issued in the year 1988, which was subsequently ren ewed on 6.8.1994. The accident took place on 10.5.1996. The learned Tribunal has rightly held that driver Kuldeep Singh was not holding a valid driving licence to drive the tractor. He pr ays for the dismissal of the appeal.;