Central Motor Vehicles Rules, 1989 -r.14 -Form 4 -Driving licence -Validity of -Matador Van having 'goods carriage' permit met with accident in 1999 resulting in death of a person -Contention raised by insurance company that driver of the offending vehicle did not possess effective driving licence since he only had a licence to drive a light motor vehicle -Tenability of - Held: Not tenable - Prior to amendment carried out in Form 4 w.e.f. 23-8-2001, a "light motor vehicle" covered both 'light passenger carriage vehicle' and 'light goods carriage vehicle', hence, person holding licence to drive a light motor vehicle was authorised to drive a light goods vehicle as well - Since the said amendment had prospective operation, licence held by driver of the vehicle in question cannot be said to be invalid in law - Motor Vehicles Act, 1988- ss.2(21), 2(16) and 2(23).