ORIENTAL INSURANCE COMPANY LTD Vs. ISHWARADAS BHAGWANJI CHAKRE

JUDGEMENT

(1.) This appeal is being taken up for hearing in order to ascertain and examine if the appeal has merit, else it would mean vexing the respondents on the hearing of condonation of delay where appeal itself may be merit less.

(2.) Heard learned Advocate Mr. A. R. Godbole for the appellant and perused the impugned Judgment and award.

(3.) The fact of absence of pillion rider with valid driving licence was liable to be proved by the respondent, as it was so specifically asserted by Insurer.