NATIONAL INSURANCE COMPANY LIMITED Vs. JARNAIL SINGH

JUDGEMENT

(1.) Leave granted. The appellant is the Insurance Company which had to pay a certain sum under an award passed by the Motor Accidents Claims Tribunal.

(2.) The appellant Insurance Company contended before the Tribunal that they are not liable to pay any amount on account of the breach of a condition of the insurance contract in that the driver employed by the insured had no valid driving licence on the date of the accident. The said contention was overruled by the Tribunal and directed the Insurance Company to pay the amount adjudged by it to the claimants.

(3.) The Insurance Company filed an appeal before the High Court. A Division Bench of the High Court of Punjab and Haryana dismissed the appeal after repelling the aforesaid contention advanced by the Insurance Company.