- (1.) Appellant has filed this appeal, challenging the award dated 29.08.2013 passed by the Motor Accident Claims Tribunal, whereby, claim petition filed by respondent no.1, was allowed.
(2.) Learned counsel for the appellant has submitted that the driver of the offending vehicle, i.e., respondent no.2 was not holding a valid driving licence at the time of the accident. Hence, insurance company was not liable to indemnify the insured.
(3.) Learned counsel for respondent no.1 has submitted that the driver of the offending vehicle was having a valid driving licence at the time of the accident. Hence, insurance company has been rightly ordered to indemnify the insured by the Tribunal.;