RELIANCE GENERAL INSURANCE CO. LTD. Vs. P. KARTHIKEYAN

JUDGEMENT

(1.) The award dated 04.04.2016 passed in W.C.No.157 of 2012, is under challenge in the present civil miscellaneous appeal.

(2.) The substantial question of law raised in the present appeal is whether the appellant could be liable to pay compensation when the driver had no driving licence which is the breach of policy conditions.

(3.) The accident occurred on 19.08.2012 at about 3.30 a.m. When the claimant was driving a car bearing Registration No.TN 22 CY 8537 from Tambaram to Puzhal, the accident occurred and the claimant sustained grievous head injuries. An application was filed seeking compensation.