SACHIN SINGH Vs. RELIANCE GENERAL INSURANCE CO LTD

JUDGEMENT

(1.) These Appeals arise out of a judgment dated 31.07.2010 whereby the Motor Accident Claims Tribunal (the Claims Tribunal) while awarding compensation in favour of the Respondents (the Claimants) held that the insured (Respondent Ajay Pal) the owner of the offending vehicle committed breach of the terms and conditions of the policy by permitting its driver, Sachin Singh to drive it without a valid permit.

(2.) The issues of negligence and quantum of compensation is not disputed by the Appellants, thus, the same have attained finality.

(3.) While dealing with the issue of liability, the Claims Tribunal held as under:-