RELIANCE GENERAL INSURANCE CO. LTD. Vs. ASHA

JUDGEMENT

(1.) INSTANT appeal has been preferred against the impugned award dated 31.01.2011, whereby ld. Tribunal has granted compensation as under: <FRM>JUDGEMENT_2585_ILRDLH23_2013.htm</FRM>

(2.) PRESENT appeal has been filed on the grounds that the driver of the offending vehicle was not holding valid driving licence as same was not effective on the date of accident. Thus, there was a breach of terms and conditions of the insurance policy. In that eventuality appellant is not liable to pay any compensation amount and therefore seeking complete exoneration from any liability.

(3.) ON the issue of seeking complete exoneration, since the 50% of the award amount has already been released in favour of the respondents / claimants, the instant appeal has become infructuous.