ICICI LOMBARD GEN. INSURANCE CO. Vs. GOLU

JUDGEMENT

(1.) Heard on the question of admission.

(2.) The appellant has filed this appeal being aggrieved by award dated 8.1.2014 passed by the Additional Motor Accident Claims Tribunal, Multai, District Betul in MCC No.19/2010, wherein the Tribunal has awarded a sum of Rs.1,71,567/- in the case of injuries that the respondent claimant suffered in the accident that occurred on 24.6.2009 near Brindavan Dhaba, Pawarkheda in which truck No.MP-09 HF 7158 owned by respondent no.3 was involved.

(3.) The only ground on which the award is assailed is that the driver of the truck was not possessing a valid driving licence and in such circumstances the Insurance Company could not have been held liable to pay the compensation to the claimant. The appellant has based his claim on the decision of the Supreme Court rendered in the case of United India Insurance Co. Ltd. vs. Sujata Arora and others, 2013 ACJ 2129.