UMA SHANKAR MISHRA Vs. ORIENTAL INSURANCE CO. LTD.

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) This appeal at the behest of the appellant challenges the judgment and award dated 6.12.2016 passed by the Motor Accident Claims Tribunal, Allahabad in M.A.C. Case No. 62 of 2013.

(3.) A very interesting issue has arisen before this Court namely what should be the fate of an owner who has not been permitted to file the copy of the insurance policy belatedly but before pronouncement of judgment. Though the owner did not file the driving license and/or policy along with written statement, the policy number was mentioned in the written statement. The Insurance company also did not lead any evidence to show that the vehicle was not insured with it. The owner gave application to produce the driving license and the policy. Very strangely the Tribunal rejected the same on one ground that the matter was listed for final argument. Could this has been done The empathic answer is, no.