Karnataka High Court
United India Insurance Co Ltd vs Lakshmamma W/O Late Gangadharaiah on 6 June, 2011
Author: Subhash B.Adi
Bench: Subhash B.Adi
8H Sad F
2. G.Shivareju, aged a 4. ° H.V.Shivakun :
TMNT MET MAINT FIT GME WE RARNAIARA MIG LOUKI OF KAKNATAKA HIGH COURT OF KARNATAKA HIGH COURT OF KARNATAKA HIGH CO IN THE HIGH COURT OF KARNA DATED THIS THE 6™ DAY OF JUNE 2011 BEFORE THE HON 'BLE MR.JUSTI United India Insurance ¢:
Tumieur Regional Off . India Insurance Co. Utd, . (By Sri.O.Mahesh, Adv.) i. Lakshmanima Aged 77 years W/o Late Gangadhar sia | -
5 Slo Late Gangadhay aiah
"3 - KG, Prakash, aged 53 years | all Rie Chandram leshware Extension, 4" Cross, Kyathsandre Tumeur Dist.
3° Cross, Channaba xtension, Tumkur.
7 judgment and award in M.V.C. NO. No. | 14th February 2 RIRGET SE WGIRT GP MAKNALARA FIGH COURT OF KARNATAKA HIGH COURT OF KARNATAKA HIGH COURT OF KARNATAKA HIGH COURT OF KARNATAKA HIGH C ed under Section 173(1) of MV Act and award dated 14.02.2006 passed 1997 on the file of Pri. Civil Judge (Sr.Dn.) Tumkur, awarding Lompeneaton - of _ This Appeal coming on for 6 orders this dey, the Court red the following:
There is a aiay oF 19° days in ling the appeal. Cause shown ie secapted, Deisy ke lr condoned.
2. LAOS | 's allowed.
Its by . the insurer questioning the 4837/1997 dated en the fle of the Addl.
3. This | BPP pez Tumiorr.
and heid the insurer is liable. MSE MGT GE RARNATARA TIGH COVKE OF KARNATAKA HIGH COURT OF KARNATAKA HIGH COURT OF KARNATAKA HIGH COURT OF KARNATAKA HIGH CO
3. Before the Tribunal, it was contended by the insurer that the rider of Hero Honda had no valid licence and he had licance to drive autorickshaw and as such, the insurer is not liable to indemnify the companeat, Except. - evidence ie produced to show that he id 'not licence. Merely because he had "eriving: lice , Sd/-
JUDGE > Meu/-