NATIONAL INSURANCE COMPANY LTD Vs. DINESH ARORA

JUDGEMENT

(1.) INSTANT case relates to the insured permitting a minor to drive a motor vehicle who was not possessing any licence at all.

(2.) CULPABLE violation of the term of policy of insurance is writ large.

(3.) IN my opinion, decision in Swaran Singh's case would not apply for the reason in said case the Supreme Court was dealing with the issue of fake driving licence and related issues and in respect thereof opined as to under what circumstances could it be said that the insured, knowingly and willingly permitted vehicle to be driven by a person not possession or holding a valid driving licence.