Patna High Court
Divisional Manager Do 1St, United India ... vs Asha Devi & Ors on 13 July, 2017
Author: Rajendra Menon
Bench: Chief Justice
IN THE HIGH COURT OF JUDICATURE AT PATNA
Miscellaneous Appeal No.792 of 2012
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Divisional Manager Do 1st, United India Insurance Company Limited, Times Of
India Building, Frazer Road, Patna, Appeal And Appellant Through The Manager
& Constituted Attorney, Regional Office, United India Insurance Company Limited
3rd Floor, Chanakya Towers, R- Block, Patna.
.... .... Appellant/s
Versus
1. Asha Devi W/O Lt. Daroga Prasad Rai Resident Of Mohalla Digha Ghat, Post
Office Road, P.S- Digha, Distt- Patna.
2. Manish Kumar S/O Late Daroga Prasad Rai Resident Of Mohalla Digha Ghat,
Post Office Road, P.S- Digha, Distt- Patna.
3. Ritu Kumari D/O Late Daroga Prasad Rai Resident Of Mohalla Digha Ghat,
Post Office Road, P.S- Digha, Distt- Patna.
4. Nagendra Prasad S/O Jagdish Prasad Resident Of Village- Tulsipur, P.S-
Makhdumpur, Distt- Jehanabad (Owner)
5. Sahid Khan S/O Gulam Khan Resident Of Mohalla Moratalab, P.S- Rahui,
Distt- Nalanda (Dirver)
.... .... Respondent/s
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Appearance :
For the Appellant/s : Mr. Durgesh Kumar Singh, Adv
For the Respondent No. 1 to 3 : Mr. Mukesh Prasad Singh, Adv
For the Respondent No 4 to 5 : Mr. Abul Kalam, Adv
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CORAM: HONOURABLE THE CHIEF JUSTICE
ORAL JUDGMENT
Date: 13-07-2017 This is an appeal by the Insurance Company under Section 173 of the Motor Vehicles Act, calling in question the tenability of a judgment date 22nd June, 2012 passed by the Additional District Judge, IX-cum - Motor Vehicle Accident Claim Tribunal, Patna in Claim Case No. 240 of 2011.
The appellant Insurance Company, herein has challenged the award solely on the ground that the driver of the Patna High Court MA No.792 of 2012 dt.13-07-2017 2/2 vehicle in question was not having a valid license, and, therefore, the Insurance Company is not liable for compensation. On a perusal of the findings recorded by the Tribunal, from para 5 onwards, it is clear that the Insurance Company did not raise the specific ground with regard to any averments of the terms and conditions of the insurance. The written statement filed, was a general statement of denial and as the Insurance Company did not decide the question of driver having a valid license by raising specific plea and the Insurance Company having not raised the ground as required under law to substantiate the contention, I see no reason to award warranting reconsideration. The appeal stands dismissed.
Let Lower Court Records be returned forthwith.
(Rajendra Menon, CJ) Shageer/-
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