ORIENTAL INSURANCE CO LTD Vs. R CHELLAPPA

JUDGEMENT

(1.) The claimant, R.Chellappa, aged 45 years, a businessman, earning a sum of Rs. 10,000/- per month, who suffered injuries in the accident that took place on 15.04.2005, filed claim petition in M.C.O.P.No. 222 of 2006 claiming a sum of Rs. 10,00,000/- as compensation.

(2.) The claim was disputed by the insurance company on the ground that the driver of the offending vehicle did not have a valid driving licence at the time of accident and therefore, the insurance company is not liable to pay any compensation.

(3.) The tribunal gave a finding that the driver did not have a valid driving licence at the time of accident but as there was a valid coverage of insurance, the insurance company should pay the amount with liberty to recover the same from the owner of the vehicle.