ORIENTAL INSURANCE CO LTD Vs. N KANMANI

JUDGEMENT

(1.) THE Insurance Company has come forward with the Civil Miscellaneous Appeal as against the grant of award of Rs.1,82,000/- passed by the learned Additional District Judge, FTC-II, Motor Accidents Claim Tribunal, Chennai, in M.C.O.P.No. 2707 of 2004, dated 15.04.2008, questioning the award on the ground that the driver of the vehicle do not have a valid licence on the date of accident.

(2.) IN this case, though, the INsurance Company admitted the accident as well as the INsurance, but, only questioning the liability the appeal has been filed.

(3.) HEARD both sides. By consent, the main Civil Miscellaneous Appeal itself is taken up for final disposal.