REGENT COMPUTRONICS PVT. LTD.

PARVEEN KUMAR Appellant

V/S

Smt. Radha Devi And Others Respondents

Referred Judgements :-

NATIONAL INSURANCE COMPANY VS. MAST RAM AND OTHERS [REFERRED TO]
NATIONAL INSURANCE COMPANY VS. NANT RAM AND OTHERS [REFERRED TO]
NATIONAL INSURANCE COMPANY LIMITED VS. SWARAN SINGH [REFERRED TO]
NEW INDIA ASSURANCE COMPANY VS. TIKA RAM [REFERRED TO]
DIVISIONAL MANAGER ORIENTAL INSURANCE CO LTD VS. RAMA SAHU [REFERRED TO]
NATIONAL INSURANCE CO. LTD VS. SURESH CHAND [REFERRED TO]
NATIONAL INSURANCE COMPANY LTD VS. ARFOON NISA [REFERRED TO]
SOMABHAI MATHURBHAI PATEL VS. NEW SHORROCK MILLS [REFERRED TO]

JUDGEMENT

(1.) The seminal issue that emanates for consideration in this appeal is as to what would be the effect of a person possessing two driving licences, more particularly when the licence subsequently produced appears to be genuine.

(2.) The facts giving rise to the present appeal are that the deceased Anuraj was a pillion rider of motorcycle being driven by the appellant, when the same met with an accident on 10.9.2007 leading to the death of Anuraj.

(3.) The respondents as usual contested the claim petition and out of the pleadings, the learned Tribunal below on 18.7.2011 famed the following issues: -

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PARVEEN KUMAR Vs. SMT. RADHA DEVI AND OTHERS

Referred Judgements :-

JUDGEMENT

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