- (1.) This is an appeal against the award of Motor Accident Claims Tribunal, Gurgaon ( for short "the Tribunal") whereby in an accident resulting into injuries to respondent No. 1/claimant, a sum of Rs. 95,000 was awarded.
(2.) The claim made in the appeal is that the driving licence of the driver of the offending vehicle was fake and accordingly Insurance Company would not be liable for compensation as it would be owner of the vehicle or driver would be liable to satisfy the award. However, a perusal of the award shows that the appellant could not lead evidence to the satisfaction of the Court that driving licence was fake. All what was produced on record was reports of their Surveyor and the Licencing Authority, which were not admissible as such in the evidence as no one was produced to prove these documents.
(3.) With this material on record, I do not find any illegality had been committed by the Tribunal. Accordingly, the appeal is dismissed.;