(1.) ADMIT .
(2.) THE present appeal has been filed by the appellant/Insurance Company on the sole ground that the respondent No.2, i.e., driver of the offending vehicle was minor and was not holding valid driving licence on the date of the accident.
(3.) ON this issue, the learned counsel has relied upon the following cases: - (I) United India Insurance Co. Ltd. Vs. Gian Chand, II (1997) ACC 437 (SC), wherein after considering the judgments of Skandia Insurance Company Limited Vs. Kililaben Chandravadan & Ors; I (1997) ACC 413 and Sohanlal Passio Vs. P. Sesh Reddy & Ors., 1996 (5) SCC 21, held as under: -
ABOUT US "REGENT COMPUTRONICS PVT. LTD." is a Company incorporated in 1991 under the provisions of the Companies Act, 1956. Since its inception to 1995, the Company was busy in carrying out the activities related to various Banks' Job Work..
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