Kuldeep Goyal vs Icici Lombard General Insurance ...
2013 Latest Caselaw 3686 ALL

Citation : 2013 Latest Caselaw 3686 ALL
Judgement Date : 4 July, 2013

Allahabad High Court

Kuldeep Goyal vs Icici Lombard General Insurance ... on 4 July, 2013

Bench: Rajes Kumar




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 5
 

 
Case :- FIRST APPEAL FROM ORDER No. - 1746 of 2013
 

 
Appellant :- Kuldeep Goyal
 
Respondent :- Icici Lombard General Insurance Oc. Ltd. Nad 4 Others
 
Counsel for Appellant :- Sudhir Kumar Shukla
 

 
Hon'ble Rajes Kumar,J.

Learned counsel for the appellant submitted that the driver of the vehicle did possess the driving licence to drive the light motor vehicle as well as heavy vehicle and was eligible to drive the said vehicle. Therefore, the vehicle was duly insured and, therefore, the liability fastened on the appellant is not justified.

Admit.

Issue notice. The appellant may take steps to serve the respondents by registered post.

Until further order, the recovery against the appellant shall remain stayed provided the appellant deposits a sum of Rs. 1,00,000/- within a period of one month and furnishes security for the balance amount in the form of other than cash or bank guarantee before respondent no. 1.

Order Date :- 4.7.2013