National Insurance Co. Ltd. vs Narendra Bahadur Singh And 4 ...
2013 Latest Caselaw 3687 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 5
 

 
Case :- FIRST APPEAL FROM ORDER No. - 1726 of 2013
 

 
Appellant :- National Insurance Co. Ltd.
 
Respondent :- Narendra Bahadur Singh And 4 Others
 
Counsel for Appellant :- Komal Mehrotra
 

 
Hon'ble Rajes Kumar,J.

Supplementary affidavit filed today, the same may be placed on record.

Learned counsel for the appellant submitted that as per the Insurance Policy, which is annexed along with the supplementary affidavit, the vehicle was insured for the period 24.10.2009 to midnight 23.10.2010 while the accident took place on 23.10.2009 when the vehicle was not insured, therefore, it is a case of no policy. He submitted that in a case of no policy, the Tribunal on the basis of breach of policy on the ground that the driver did not possess the driving licence has given the right of recovery.

Admit.

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

Order Date :- 4.7.2013

OP

Case :- FIRST APPEAL FROM ORDER No. - 1726 of 2013

Appellant :- National Insurance Co. Ltd.

Respondent :- Narendra Bahadur Singh And 4 Others

Counsel for Appellant :- Komal Mehrotra

Hon'ble Rajes Kumar,J.

The stay application is rejected. 

Order Date :- 4.7.2013

OP