SARWAN SINGH Vs. NATIONAL INSURANCE CO LTD

JUDGEMENT

(1.) THE Appellants(the driver and the owner) in MAC APP. No. 710/2010 impugn a judgment dated 05.08.2008 passed by the Motor Accident Claims Tribunal(the Claims Tribunal) whereby while awarding a compensation of RS.1,23,268/-, it made the Appellants liable to pay the sum and absolved the Respondent National Insurance Co. Ltd. on the ground that the driver did not possess a valid driving licence.

(2.) CROSS-Objections being MAC APP. No.253/2012 were filed by the Respondent Insurance Company on the ground that there was violation of the terms of the policy inasmuch as the owner did not possess any permit to ply the vehicle in the territory of NCT of Delhi.

(3.) THE MAC APP. No.710/2010 is accordingly allowed.