ORIENTAL INSURANCE COMPANY LTD Vs. GULSHAN BEGUM

JUDGEMENT

(1.) ADMITTED . Ms. Priyanka Verma, Advocate appears and waives service of notice of admission on behalf of respondents No. 1 to 4 and Mr. V.S. Chauhan, Advocate appears and waives service of notice of admission on behalf of respondent No. 5. In the facts and circumstances of the case, the matter is taken up for final hearing today.

(2.) THIS petition is filed by the petitioner Insurance Company against an order passed by Motor Accident Claims Tribunal, Shimla on September 4, 2001 in case No. 41-8/2 of 1999 titled Gulshan Begum v. Surat Ram and Ors.

(3.) THE Insurance Company objected the liability on several grounds, including the maintainability of the petition. It was contended that at the time of accident, the driver, who was driving the vehicle, was not having a valid driving licence and hence Insurance Company was not liable.