DIVISIONAL MANAGER Vs. SUNAKAR SAHOO

JUDGEMENT

(1.) The matter is taken up through hybrid mode.

(2.) Heard Mr. S. Satpathy, learned counsel for the insurer - Appellant and Mr. B. N. Samantray, learned counsel for claimant - Respondent No.1.

(3.) The main contention of the insurer is to the effect that the offending truck bearing registration number OSU 8409 was not validly insured with the Appellant on the date of accident.