NEW INDIA ASSURANCE CO. LTD. Vs. K. MANOGNA

JUDGEMENT

(1.) THESE appeals are preferred by the appellant -insurance company being aggrieved by the liability saddled on the company by the MACT, Bangalore in MVC Nos. 6081, 6125 and 6126 of 2009 dated 15.3.2011.

(2.) HEARD the learned counsel appearing for both the parties.

(3.) THE appellant -insurance company contended before the court below that the driver of the Tanker lorry had not possessed a valid driving licence to carry the hazardous goods (Liquefied Petroleum Gas). Learned counsel for the appellant therefore contended that on account of the breach of the policy, liability has to be exonerated on the insurance company.