2005 ALL. L. J. 392 ::(2005) 2 TAC 279 ::(2005) 2 Andh LT 23 ::(2005) 1 CPR 30 ::(2005) 1 CPJ 71

Allahabad High Court

(NATIONAL CONSUMER DISPUTES REDRESSAL COMMISSION, NEW DELHI)

Hon'ble Judge(s): S. N. Kapoor Presiding Member, B. K. Taimni Member , JJ

Motor Vehicles Act (59 of 1988) , S.149, S.4, S.15— Repudiation of claim by insurance company - Complaint filed alleging deficiency in service - Bus driven by complainant's son met with accident - Driving licence had been issued to complainant's son though he was below 18 years - There was gap of more than 30 days in renewal of licence after its expiry - Thus, licence was issued to him contrary to law - And he was not having valid licence on date of accident - Order of State Commission dismissing complaint alleging deficiency in service on part of insurance company - Is proper. Consumer Protection Act (8 of 1986) , S.2(1)(g)— AIR 1999 SC 3181, AIR 2004 SC 1531 and 1999 (6) SCC 620; (2004) 3 SCC 297.(1998) CPJ 61 (NCC), Disting. (Para 6 8 10) .....