ORIENTAL INSURANCE CO LTD Vs. BUDHWATI

JUDGEMENT

(1.) Heard learned counsel for the insurer appellant. Appellant feels aggrieved by the award of the Motor Accidents Claims Tribunal, determining an amount of Rs. 1,70,000 as just compensation, to which the claimant was found entitled on account of the untimely death of the deceased Ram Bhajan in an accident involving the offending motor vehicle insured by the present insurer appellant.

(2.) The only submission which is urged and pressed by the learned counsel for the appellant in support of this appeal is that there was a breach of terms and conditions subject to which the insurance policy had been issued covering the risk. His contention is that the offending motor vehicle was being driven by a person who had no valid licence.

(3.) Learned counsel for the appellant has tried to assail the findings returned against it by the Motor Accidents Claims Tribunal. The aforesaid findings, however, could not be demonstrated to be suffering from any such legal infirmity which may justify an interference therein by this court. The findings returned against the appellant by the Tribunal are amply supported and warranted by the evidence and material brought on record.