SHRIRAM GENERAL INSURANCE CO. LTD. Vs. DIVYA KHANIJA

JUDGEMENT

(1.) By way of the appeals noted above , the appellant/Insurance Company has challenged the common impugned award dated 01.08.2013 passed by the learned Tribunal, whereby a sum of Rs.2,75,586/- was awarded in Claim Petition No.49/11 and a sum of Rs.30,500/- was awarded in Claim Petition No.276/12 in favour of the claimants/respondents. Interest at the rate of 7.5% per annum was also awarded from the date of filing of the petition till realization.

(2.) Since these appeals have been arisen from the accident occurred on 23.05.2011 and the common impugned judgment dated 01.08.2013, therefore, both the aforentoed appeals are being disposed of by common judgment.

(3.) In both these appeals, the only issue raised by the appellant/Insurance Company to be considered by this Court is that the driver of the offending vehicle was not having any driving licence on the date of the accident and in that eventuality; the learned Tribunal ought to have exonerated the appellant/Insurance Company from any liability