ORIENTAL INSURANCE COMPANY LTD Vs. DILIP JHADI

JUDGEMENT

(1.) Counsel for the parties are present.

(2.) Shri Dilip Jhadi is the owner of Bolero vehicle. It met with an accident on 15.10.2012. The claim of the petitioner was repudiated on the ground that the driver of the vehicle Shri C.L. Banerjee was having licence for driving MCWG-LMV. He was not having a licence for transport vehicle. The authorities below have decided the case in favour of the complainant Dilip Jhadi and granted him 75% of the admissible claim vide order of the Hon'ble Supreme court in Amalendu Sahoo Vs. Oriental Insurance Co. Ltd., 2010 2 CPJ 9(SC).

(3.) We have heard counsel for the parties.