LAWS(JHAR)-2016-9-105

NATIONAL INSURANCE COMPANY LTD. Vs. SMT. KULDEEP KAUR

Decided On September 22, 2016
NATIONAL INSURANCE COMPANY LTD. Appellant
V/S
Smt. Kuldeep Kaur Respondents

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The Permanent Lok Adalat, Jamshedpur by the impugned order dated 24th Jan., 2008 (Annexure-6) passed in P.L.A Case no. 313/07 has awarded compensation to the tune of Rs. 35,000.00 with interest in a case of Motor Vehicle Accident on the claim petition of the applicant/respondent herein.

(3.) The applicant made insurance claim for certain damages said to have been caused to the vehicle bearing Registration no. JH05N2947. On notice, the opposite party-Insurance Company/petitioner herein filed its written statement objecting to the claim petition on merits as the applicant had failed to furnish the driving license of the driver, who was driving the vehicle at the relevant time of accident as per requisite condition of the Insurance Policy. For failure to fulfil the aforesaid condition, the Insurance Company had repudiated the claim.