Prakash Tatia, J. - (1.) Heard learned counsel for the parties.
(2.) This appeal is by the owner of the vehicle, which was involved in the accident for which the learned Motor Accident Claims Tribunal, Anupgarh (Sri Ganganagar) (hereinafter referred to as the Tribunal') passed the award on 4th Feb., 2003.
(3.) The only point involved in this controversy is that whether the learned Tribunal committed illegality in exonerating the insurance Company from making the payment of the award amount on the ground that on the to of accident, the driver Bhanwar Singh was not holding the valid driving licence.;