NEW INDIA ASSURANCE CO LTD Vs. DEWAN CHAND GANDHI
LAWS(P&H)-2006-2-454
HIGH COURT OF PUNJAB AND HARYANA
Decided on February 03,2006

NEW INDIA ASSURANCE CO. LTD Appellant
VERSUS
DEWAN CHAND GANDHI Respondents

JUDGEMENT

- (1.) Vide order under challenge, application of the petitioner for appointment of Local Commissioner for the purpose of verification regarding driving licence of driver of the insured vehicle was dismissed.
(2.) Application was dismissed on the ground that it has been moved at a belated stage and, furthermore, there is no report of the surveyor on record that the licence was fake.
(3.) It is apparent from the records and not disputed that originally licence was issued by Licencing Authority, Central Zone, Hyderabad, though it was subsequently renewed by the authority at Faridkot.;


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