RELIANCE GENERAL INSURANCE CO. LTD. Vs. RAMESH RAI

JUDGEMENT

(1.) The Reliance General Insurance Company Limited has challenged the award of the Motor Accident Claim Tribunal, Muzaffapur passed in Claim Case No.199 of 2009 on 4/4/2015.

(2.) Submission of the learned counsel for the appellant is that grievance of the appellant is only to the extent that the appellant is entitled to recover compensated amount from the owner of the vehicle in the event of violation of the terms of policy and requirement of law by the owner.

(3.) In the present case, the finding of the Tribunal is that there was no valid license with the driver.