NATIONAL INS.CO.LTD. Vs. RAJEEV VERMA

JUDGEMENT

(1.) THIS judgment shall dispose of the aforesaid two appeals arising out of the same Award passed by the Motor Accident Claims Tribunal-I, Solan in claim petition No.79-S/2 of 1998 decided on 27.7.2002.

(2.) THE facts relevant for the decision of the case are that the claimant Rajeev Verma was travelling on a scooter when he was hit by truck No.HP-14-4578, which was being driven by Sher Singh. This truck was owned by Rajeev Kohli and insured with National Insurance Company.

(3.) THE Insurance Company in its reply took up the plea that the driver did not have a valid driving licence and as such the Insurance Company was not liable.