MOHAN Vs. THOMAS K V

JUDGEMENT

(1.) AGGRIEVED by the denial of liability of the insurance company on the quantum of compensation granted by ii addl. Civil Judge and C. J. M. , mangalore in M. V. C. No. 771 of 1990, the appellants-claimants are before this court.

(2.) THE point raised in the above appeal preferred by the claimants in M. V. C. No. 771 of 1990 is: whether the insurance company is liable in respect of the vehicle involved in the accident that took place on 7. 5. 1990 at 12. 30 noon, namely, the vehicle bearing No. Cng 6967, resulting in injuries to the claimants?

(3.) THE facts disclose that the vehicle was insured with the respondent No. 2 and the respondent No. 2 denied the liability on the ground that the driver had licence only to drive light motor vehicle and the tempo is not a light motor vehicle and consequently the insurance company is not liable. It is not in dispute that as per exh. P-3 the extract of rc book of the vehicle No. Cng 6967 (sic.) That the driver is having licence to drive light motor vehicle.