ORIENTAL INSURANCE CO. LTD. Vs. SURESH

JUDGEMENT

(1.) Heard both the sides finally.

(2.) Appellant/insurance company is aggrieved by judgment and decree passed by Lower Appellate Court in Regular Civil Appeal No.103 of 1998 confirming the judgment and decree passed by Trial Court in Special Civil Suit No.679 of 1996 awarding damages of Rs.37,923.00 to the respondent/original plaintiff payable by the appellant/original defendant.

(3.) Respondent had filed suit for damages of Rs.37,923.00. He is owner and driver of the four wheeler which was insured with the appellant company. It met with an accident on 14/4/1996 and sustained damages. The respondent claimed damages from the appellant company, but no heed was paid. Therefore, suit was filed by the respondent contending that there was a valid insurance and valid licence with the respondent at the time of accident.