NATIONAL INSURANCE COMPANY LIMITED Vs. AJIT KUMAR

JUDGEMENT

(1.) Leave granted.

(2.) The only question raised in these appeals is whether the insurer is liable to pay the compensation under the Motor Vehicles Act, 1988 (in short the Act) for the death or bodily injury to a person travelling in goods vehicle as passenger. Liability of the insurer was fixed by relying on this Courts decision in New India Assurance Co. Ltd. vs. Satpal Singh (2000) 1 SCC 237).

(3.) Factual aspects need not be gone into in detail, as there is practically no dispute on the factual aspects.