ASHA RAM Vs. UNITED INDIA INSURANCE CO. LTD

JUDGEMENT

(1.) THE complaint of the appellant has been rejected by the Forum, hence the appeal by the complainant.

(2.) THE only dispute involved in the appeal as well as the Learned Forum was whether the driver of the vehicle, which was a truck, had a valid driving licensee at the time of the accident.

(3.) THE truck was insured with the O.P. It met an accident on 29.10.89 during the insured period. After survey the claim of the appellant was rejected by the Insurance Company, on the ground, that the driver of the vehicle at the time of the accident had got no valid driving licence to drive a truck. The petition before the forum was also rejected on the same ground. The same dispute had' arisen in this appeal as well.