REGENT COMPUTRONICS PVT. LTD.

C.P. Paul Appellant

V/S

Chandran And Ors. Respondents

Referred Judgements :-

NATIONAL INSURANCE CO LTD VS. KUSUM RAI [REFERRED TO]
NATIONAL INSURANCE CO LTD VS. LAXMI NARAIN DHUT [REFERRED TO]
YALLWWA VS. NATIONAL INSURANCE CO LTD [REFERRED TO]
NEW INDIA ASSURANCE CO LTD VS. PRABHU LAL [REFERRED TO]
NATIONAL INSURANCE COMPANY LTD VS. ANNAPPA IRAPPA NESARIA [REFERRED TO]
SARDARI VS. SUSHIL KUMAR [REFERRED TO]
NATIONAL INSURANCE CO LTD VS. GEETA BHAT [REFERRED TO]
NEW INDIA ASSURANCE CO LTD VS. SURESH CHANDRA AGGARWAL [REFERRED TO]
JAWAHAR SINGH VS. BALA JAIN [REFERRED TO]
P T MOIDU VS. ORIENTAL INSURANCE CO LTD [REFERRED TO]
ANNIE JYOTHIS VS. STATE OF KERALA [REFERRED TO]
NEW INDIA ASSURANCE CO LTD VS. BALAKRISHNAN [REFERRED TO]
NEW INDIA ASSURANCE COMPANY LTD VS. VENU K SHABU NIVAS [REFERRED TO]
MANAGER,IFFCO TOKIO GENERAL INSURANCE CO LTD VS. SELVAM [REFERRED TO]
S. IYYAPAN VS. UNITED INDIA INSURANCE COMPANY LTD. [REFERRED TO]

JUDGEMENT

(1.) THESE appeals, though arise from separate awards passed by the different Motor Accident Claims Tribunals, the same are being disposed of by a common judgment since common questions of fact and law are involved for a decision. The question for decision is whether, if the driver of the offending vehicle was not having the authorisation/badge to drive the transport/goods vehicle involved in the accident though he was having a license to drive a vehicle of the same type, the insurer is exonerated from its statutory liability to the third parties and at any rate, is entitled to recover the amount paid to the claimants from the insured? Short facts are as under:

(2.) M .A.C.A. No. 103 of 2012:

(3.) M .A.C.A. Nos. 942 and 943 of 2012:

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C.P. PAUL Vs. CHANDRAN & ORS.

Referred Judgements :-

JUDGEMENT

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