IN THE SUPREME COURT OF INDIA

CIVIL  APPELLATE JURISDICTION

CIVIL  APPEAL  NOS. 5816-5817  OF 2008

[Arising out of SLP(C) Nos.23461-23462/2007]

DINESH GUPTA ... APPELLANT(S)

:VERSUS:

UNITED INDIA INSURANCE CO. LTD. ... RESPONDENT(S)

O R D E R

Leave granted.

Pursuant to our order dated 3.12.2007, the Licensing Officer, Department of

Vehicle, Etah (U.P.)  has sent a report wherein it is stated:

“Kindly refer to your Letter No. 7923/07/Sec. XIV dated 12.12.2007 in compliance of order dated 03.12.2007 of Hon'ble Supreme Court. With regard to the above it is to be informed that as per the record of  the  office  of  th  Driving  Licence  No.  1425/Etah/2000  (Old  No. 13342/Hyderabad (A.P.)/93 dated  25.12.193) is entered in the name of  Shri  Dhanvir  Singh  son  of  Shri  Sultan  Singh,  resident  of Hanspur, District Etah. Which has been issued by LA of Hyderabad (A.P) who is authorized for driving of LMV, HGV, HPV vehicle and the Licensing Officer, Etah did its renewal for the period of 25.12.99 to 24.12.2002. The renewal of the said licence has been done from 25.12.2002  to  24.12.2005  and  from 25.12.2005  to  24.12.2008.  The same is entered in office record.”

...2/-

-2-

In view of the aforementioned statement, the impugned judgment cannot be

sustained. That portion of the order whereby the liability has been imposed upon the

appellant is set aside and the appeals are allowed accordingly.  

..........................J (S.B. SINHA)

..........................J   (CYRIAC JOSEPH)    NEW DELHI, SEPTEMBER 22, 2008.