NATIONAL INSURANCE CO LTD Vs. RAJESH THAKUR

JUDGEMENT

(1.) Delay condoned.

(2.) Since, at the time of accident, the vehicle in question was not registered with the Licensing Authority, in view of the decision of the Hon'ble Supreme Court in Narinder Singh Vs. New India Assurance Co. Ltd. And Ors., 2014 9 SCC 324, the impugned order in favour of the Respondent cannot be sustained. Admittedly, when the vehicle in question had met with an accident on 26.11.2012, it did not have a permanent registration. As a matter of fact, the temporary registration number issued by the Licensing Authority, Mandi, was valid only for a period from 19.07.2012 to 18.08.2012. In other words, the temporary registration had expired more than three months before the date of the accident.

(3.) In light of the said authoritative pronouncement of the Hon'ble Supreme Court, the Revision Petition is allowed; the impugned order is set aside; and the Complaint, filed by the Respondent, is dismissed.