NATIONAL INSURANCE CO.LTD Vs. RAGHUNATH

JUDGEMENT

(1.) DESPITE service of notice none appeared on behalf of the respondents. Moreover, vide order dated 25.04.2013, the Registry was directed to send the court notices to respondent Nos. 1 to 6 and Mr.Subhash Gupta, Advocate.

(2.) AS per office report, none is residing at the given address and their counsel also chose not to appear. Hence, this Court has no option but to proceed with the matter.

(3.) LEARNED counsel for the appellant/Insurance Company has argued that the driver of the offending vehicle was not having valid driving licence despite that the learned Tribunal has refused to give recovery rights to the appellant/Insurance Company against the owner of the offending vehicle.