(2017) 1 Sim LC 47 ::2017 AAC 889 (HP)

Himachal Pradesh High Court

Hon'ble Judge(s): Mansoor Ahmad Mir , C.J.

(A) Motor Vehicles Act (59 of 1988) , S.2(21), S.2(28)— 'Light Motor Vehicle' (LMV) - Tipper having unladen weight of 2800 kgs. - Is LMV having weight below 7500 kgs. AIR 1999 SC 3181, Rel. on. (Para 9) (B) Motor Vehicles Act (59 of 1988) , S.2(28), S.147— Liability of insurer - Breach of policy condition - Offending vehicle, Tipper having unladen weight of 2800 kgs., is Light Motor Vehicle (LMV) - Driver holding license to drive LMV at time of accident - No breach of policy condition - Insurer cannot be exonerated from liability to pay compensation. AIR 2004 SC 1531, AIR 2014 SC 305, Rel. on. (Para 15) .....