Dinesh Kumar Chaubey vs Reena And Others
2013 Latest Caselaw 1385 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 5
 

 
Case :- FIRST APPEAL FROM ORDER No. - 1231 of 2010
 

 
Petitioner :- Dinesh Kumar Chaubey
 
Respondent :- Reena And Others
 
Petitioner Counsel :- Devesh Vikram
 

 
Hon'ble Rajes Kumar,J.

Learned counsel for the appellant states that the driving licence to Sri Dinesh Kumar Chaubey was issued initially in the year 1987 for light motor vehicle which has been renewed from time to time. On 22.10.1994 there is an endorsement for Motorcycle also. The said licence has been renewed from time to time and on the date of the accident i.e. on 10.10.2008, the driver possessed the renewed driving licence. The Tribunal has committed an error in observing that the driver did not possess the driving licence for light motor vehicle and possessed the driving licence for Motorcycle while the driver did possess the licence for light motor vehicle. The photostat copies of the driving licence are annexed at page 51 to 58. The original driving licence has been produced before the Court today by the learned counsel for the appellant.

Prima facie, there is substance in the argument of learned counsel for the appellant.

Admit.

Issue notice. The appellant may take steps to serve the respondents by registered post.

Until further orders, the recovery of the amount of compensation shall remain stayed.

Order Date :- 26.4.2013

OP