ICICI LOMBARD GENERAL INSURANCE CO. Vs. JASWINDER KAUR

JUDGEMENT

(1.) FOR the reasons mentioned in the application, delay of 27 days in filing the appeal is condoned. FAO No. 4713 of 2009

(2.) THIS is insurer's appeal challenging the impugned award whereby the appellant has been held liable jointly and severally to pay the amount of compensation as determined by the Tribunal.

(3.) THE grievance of the appellant before this Court is that despite the fact that copy of the driving licence which had already expired on the date of accident was produced on record, the same has been rejected by the Tribunal and, thus, the Tribunal has erred at law while making the appellant liable to pay the compensation as it is well settled law that insurance company is not liable to indemnify the insured if there is a breach of specific condition of the insurance policy.