NEW INDIA ASSURANCE COMPANY LIMITED Vs. NANDISH

JUDGEMENT

(1.) Respondent No. 1 in MVC No. 6665/2007 on the file of MACT, SCCH-IV, Bangalore is the appellant. Facts necessary for consideration of the appeal are as under:

(2.) The respondent No. 1 has entered appearance, deny the accident pleaded, call upon the claimant to prove the same. Further contend that the driver of the offending vehicle did not possess valid effective driving licence as on the date of the accident, while admitting the coverage under a policy being issued by the company as on the date of the accident.

(3.) PWs.1 & 2 are examined. In response, the representative of the company is examined as RW-1. P1 to P13 are marked. R1 and R2 are marked. The Learned Member of the Tribunal while fixing the compensation at Rs. 2,02,000/- directed the Insurance Company along with the owner to pay the compensation jointly and severally, thereby further directed the Insurance Company to deposit the compensation awarded.