RELIANCE GENERAL INSURANCE CO. LTD. Vs. ISHRAT BEGUM

JUDGEMENT

(1.) The appellant has challenged the impugned order dated 19th Oct., 2015 whereby Commissioner, Employees' Compensation awarded compensation of Rs. 7,88,240 /- to legal representatives of late Mohd. Zuber.

(2.) Respondent no.1 is the widow, respondent no.2 is the minor daughter and respondent no.3 is the mother of late Mohd. Zuber who was driving vehicle No.UP-14AH-9480 under the employment of respondent no.5 on 16th Nov., 2012 while going from Seelampur, Delhi to Amroha and he was murdered on the way under the jurisdiction of P.S. Rajabpur, U.P. Respondent no.5 is the owner of the offending vehicle which was insured with the appellant.

(3.) Learned counsel for the appellant urged at the time of the hearing that the deceased was not holding a valid driving licence at the time of the accident and therefore, the appellant is entitled to the recovery rights against respondent no.5.