UNITED INDIA INSURANCE CO LTD Vs. RAMESHWARI DEVI

JUDGEMENT

(1.) By this common judgment all the three appeals are disposed of together.

(2.) With the consent of the parties, all the appeals are taken up today for hearing and final disposal.

(3.) The only two grounds have been urged by Mr. N.K.Thakur, learned counsel appearing for the appellant insurance company. The two grounds are as under: (1) Since the driver driving the offending vehicle did not hold a valid driving licence, the vehicle was being driven in violation of the policy conditions and, therefore, the appellant insurance company was absolved of its liability to pay. (2) The vehicle was also being used in violation of the policy conditions, because even though it was a private car (Maruti van) it was being used for hire and reward as it was carrying passengers on that basis.