RAMPALSINGH Vs. RIAS AHMAD ANSARI

JUDGEMENT

(1.) Heard Sri A. K. Srivastava, learned counsel for the appellant and sri B. R. Sabharwal, learned counsel for the New India Assurance Co.

(2.) Special leave granted.

(3.) The only question that arises in this appeal brought by the owner of the motor vehicle against the order dated 4/01/1990 of the High court of Allahabad in F. A. O. No. 257 of 1989 affirming the award dated 31/08/1988 of the Motor Accident Claims tribunal is whether the new India Assurance Company is liable, as insurer of the vehicle, to indemnify the appellant and satisfy the award made against the appellant.