ORIENTAL INSURANCE COMPANY LTD Vs. OMI @ OMPATI AND OTHERS
LAWS(P&H)-2012-11-567
HIGH COURT OF PUNJAB AND HARYANA
Decided on November 20,2012

ORIENTAL INSURANCE COMPANY LTD Appellant
VERSUS
OMI @ OMPATI AND OTHERS Respondents

JUDGEMENT

- (1.) The Insurance Company has preferred the present appeal challenging the liability fastened on it in the claim petition preferred by the claimants.
(2.) The deceased Amit Gautam, a student of Civil Engineering was proceeding to his college in Jeep Cruzer bearing registration No. HP-12B-6344 with five travelers on 29.12.2010. The driver of the said vehicle drove the same negligently and having gone on wrong side dashed the vehicle against a 'Safeda' tree and caused the accident. The offending Jeep turned turtle. The deceased sustained injury in the occurrence and succumbed to the same.
(3.) The Insurance Company took up a plea that the deceased was travelling in the vehicle which was used as a commercial one. There was no valid and effective route permit. Having thus pleaded, the Insurance Company sought to dismiss the claim petition.;


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