GRS ROADLINES PVT LTD Vs. MANISHA KUMBHAR

JUDGEMENT

(1.) , J.

(2.) THE Appellant impugns a judgment dated 21.07.2009 and an order dated 16.08.2010 whereby a Claim Petition bearing No.529/2002 and a Misc. Application No.1/2010 respectively were decided by the Claims Tribunal.

(3.) DURING hearing of the application under Order IX Rule 13 CPC, the Appellant produced the driving licence of the driver Ravinder Kumar, valid on the date of the accident for driving HTV and a cover note showing that the insurance in respect of the vehicle involved in the accident was obtained for the period 11.06.2002 to 10.06.2003. A Certificate dated 04.08.2010 issued by the Insurer National Insurance Company Limited was also placed on record of the Claims Tribunal to show that the Insurance Policy held by the Appellant was in force on the date of the accident.