BAJAJ ALLIANZ GENERAL INSURANCE COMPANY LIMITED Vs. UMACHANDRAN

JUDGEMENT

(1.) The order dated 20.04.2015 made in W.C.No.173 of 2011, is under challenge in the present civil miscellaneous appeal.

(2.) The main ground raised in the appeal is that the driver at the time of the accident was not holding a badge. However, the Hon'ble Supreme Court of India in the case of Mukunth Dewargan Vs. Oriental Insurance Company Limited , 2017 ACJ 2011, held that holding of the badge is not necessary in respect of the light motor vehicle.

(3.) Thus, no further consideration is required with reference to the grounds raised in the present civil miscellaneous appeal. Accordingly, the award dated 20.04.2015 passed in W.C.No.173 of 2011 stands confirmed. Consequently, C.M.A.No.835 of 2016 stands dismissed. No costs. Consequently, connected miscellaneous petition is closed.