A
NATIONAL INSURANCE CO. LTD.
v.
BHAGWANI AND ORS.
JANUARY 5, 2004
B
(V. N. KHARE, CJ. AND S.B. SINHA, J.]
Motor Vehicles Act, 1988-Motor Accident-Driver holding /earner's
licence-Compensation-Awarded-Held: Award of compensation justified as
C learner's licence is also a valid licence.
National Insurance Co. ltd. v. Swrrran Singh and Ors., 120041 3 SCC
297, relied on.
CIVIL APPELLATE JURISDICTION : Special Leave Petition (C) No.
D 921S of 2003.
E
From the Judgment and Order dated 28.1.2003 of the Punjab and
Haryana High Court in F.A.O. No. 434 of 2003.
Atul Nanda, Ms. Veena Nanda and P.N. Puri for the Petitioner.
The Judgment of the Court was delivered by
V. N. KHARE, CJ. This Special Leave Petition is covered by a
judgment of this Court in SLP (Civil) No. 9027 of 2003, National Insurance
Co. Ltd. v. Swaran Singh & Ors, delivered today where it has been held that
F the learner's licence is also a valid licence.
It is accordingly dismissed.
K.K.T.
Petition dismissed.
128
.,
Lex