GOPAL Vs. VISHAV WARAMA

JUDGEMENT

(1.) BEING aggrieved by award dated 2.12.1999 passed by I Addl. MACT, Mandsaur, in Claim Case No. 130/98 whereby a sum of Rs. 64,000 along with interest has been awarded to the appellant and respondent No. 5 has been exonerated, the present appeal has been filed.

(2.) SHORT facts of the case are that on 9.4.1995, when appellant was going in a jeep bearing No. MP14/8472 which met with an accident with a Maruti car bearing No. MP09H/4968. Jeep was insured with respondent No.

(3.) IN the matter of National Insurance Co. v. Swaran Singh and Ors. reported in 1 (2004) ACC 1 (SC) : 2004 (1) ACJ page 1, the Hon'ble Apex Court has laid down the rules relating to the liability of Insurance Company in absence of valid driving licence, which reads as under: