ORIENTAL INSURANCE CO,LTD. Vs. SANDELAL

JUDGEMENT

(1.) Heard Shri Chaudhary Rahul Singh, learned counsel for the appellant on the question of admission.

(2.) The appellant/insurance company has filed this appeal against the award dated 28-9-2013, passed by Ist Additional Motor Accidents Claims Tribunal, Seoni, in Claim Case No. 127/2011, whereby a sum of Rs. 2,64,000/- has been awarded to the claimants on account of death of deceased Kishore Uike in an accident that occurred on 16-5-2011.

(3.) Learned counsel appearing for the appellant/ insurance company assails the impugned award on the ground that the licence issued to the driver concerned was found to be fake and it is, therefore, stated that in such circumstances, the insurance company cannot be held to be liable.