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Judgment
12 paragraphs · 192 wordsR.K.Gauba, J
The insurer by the appeal at hand presses only for recovery rights against the second respondent, he being the driver-cum-owner of the offending
vehicle, on account of negligent driving of which the cause of action arose in favour of the first respondent for filing accident claim case (Petition
No.412/2010) leading to the impugned judgment dated 14.07.2010 being passed.
The contention of the insurance company is that there was breach of terms and conditions of the insurance policy as there was no valid or effective
driving licence held. It is, however, fairly conceded that no evidence on this score was led during inquiry before the tribunal even by the insurance
company. In this view, the appeal is dismissed.
By order dated 25.11.2010, the insurance company had been directed to deposit the entire awarded amount with upto date interest with the
Registrar General within the period specified as a pre-condition to the stay against the execution. The amount shall be released to the claimant in
terms of the impugned judgment.
The statutory amount shall be refunded to the appellant.
The appeal is disposed of in above terms.