ORIENTAL INSURANCE CO LTD Vs. BIMLA

JUDGEMENT

(1.) THIS claim petition was instituted before the Claims Tribunal on 25.05.2011. Before that in pursuance of the detailed accident report, the matter was taken up by the Claims Tribunal on 23.03.2011. A copy of the driving licence was handed over to the counsel for the Oriental Insurance Company Ltd., who sought time to verify the same. By an order dated 02.09.2011, the Tribunal observed that the verification report in respect of the driving licence has not been filed by the Insurance Company in terms of the directions of this Court in Rajesh Tyagi V Jaiveer Singh in FAO No.842/2003. The Appellant insurance company was burdened with cost of `5,000/- and was granted time to verify the driving licence by 27.09.2011.

(2.) ON 27.09.2011, the Claims Tribunal struck out the Appellant defence as written statement was not filed and the driving licence had not been verified.