(O&M) Raman Garg vs Reliance General Insurance Co. & Ors
2024 Latest Caselaw 5686 P&H

Punjab-Haryana High Court

(O&M) Raman Garg vs Reliance General Insurance Co. & Ors on 13 March, 2024

Author: Alka Sarin

Bench: Alka Sarin

                                                                                    2024:PHHC:036357

                                    IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                                                   CHANDIGARH

                         605                                              FAO-6110-2011 (O&M)
                                                                          Date of Decision : 13.03.2024

                         RAMAN GARG                                                         .... Appellant

                                                             VERSUS

                         RELIANCE GENERAL INSURANCE CO. & ORS.                           .... Respondents

                         CORAM : HON'BLE MRS. JUSTICE ALKA SARIN

                         Present :      Mr. Dheeraj Narula, Advocate for the appellant.

                                        Mr. Rajneesh Malhotra, Advocate and
                                        Ms. Manvi Verma, Advocate
                                        for respondent No.1-Insurance Company.

                                        Mr. Ashish Nagar, Advocate for respondent No.2.

                         ALKA SARIN, J. (ORAL)

1. Challenge in the present appeal is to the award dated

22.04.2011 passed by the Motor Accident Claims Tribunal, Sirsa vide which

recovery rights have been given to respondent No.1-Insurance Company on

the ground that the driving licence was not placed on the record.

2. During the pendency of the present appeal, the driving licence

(Ex.P-1) was placed on the record as additional evidence by way of an

application being CM-10356-CII-2012.

3. Learned counsel for respondent No.1-Insurance Company states

that the driving licence (Ex.P-1) has since been verified and the same was

found to be valid at the time of the accident.

4. In view thereof, the present appeal is allowed to the extent that

there would be no recovery rights in favour of respondent No.1-Insurance

integrity of this judgment/order.

605 FAO-6110-2011 (O&M) -2-

Company. The impugned award stands modified accordingly. Pending

applications, if any, also stand disposed off.

                         13.03.2024                                        (ALKA SARIN)
                         Aman Jain                                            JUDGE

                                      NOTE:               Whether speaking/non-speaking: Speaking
                                                          Whether reportable: YES/NO







integrity of this judgment/order.