ORIENTAL INSURANCE COMPANY LIMITED Vs. SOHAN SINGH

JUDGEMENT

(1.) CONTROVERSY involved in this appeal is very narrow. Mr. Bhasin learned Counsel for the appellant urged that the driver of the vehicle at the time of accident was holding a driving licence whereunder he was authorised to drive light motor vehicle and medium motor vehicles. He was not authorised to drive a light transport vehicle under the licence held by him, (the driver).

(2.) VEHICLE being insured at the time of accident under the insurance policy was not disputed by the appellant at the time of hearing of this appeal.

(3.) FACTS are noted in detail in the order of the Forum below, as such we are not repeating those, these are accepted by the parties. But wherever it is necessary for the disposal of this appeal, such facts will be taken note of.