NATIONAL INSURANCE CO. LTD. Vs. THUNGALA DHANA LAXMI

JUDGEMENT

(1.) In the present appeal, this Court had proceeded on primarily two issues, which arose for consideration. The first being, the lack of compliance of Sec. 146 of the Motor Vehicles Act, 1988 [Hereinafter 'MVA'.] which requires all vehicles to have a valid insurance policy covering third-parties. Secondly, whether there should be a uniform motor-vehicle policy structure covering all occupants of a vehicle, in addition to the statutorily mandated coverage of third-party risks. [ Order dtd. 18/11/2025.]

(2.) Vide Order dtd. 18/11/2025, we had framed the above two issues and summarized the procedural history of the case at hand as follows:

(3.) Vide the very same order, this Court had sought the response from the Ministry of Road Transport and Highways [Hereinafter 'MoRTH'.], the Insurance Regulatory Development Authority of India [Hereinafter 'IRDA'.], the General Insurance Council of India, and all the insurance companies having business in India, on the abovementioned issues. We reiterate some pertinent observations, made in the order: