BHIMSHA Vs. NIRMALASINGH

JUDGEMENT

(1.) HEARD the learned Counsel for the appellant and the learned Counsel for the respondents.

(2.) THE appellant was said to be a driver employed in a truck and as a result of an accident, whereby the truck had crashed into a tree, he suffered grievous injuries. It is in that background that he laid a claim for compensation under Section 163A of the Motor Vehicles Act, 1988 (Hereinafter referred to as the 'MV Act', for brevity) and the same has been dismissed on the footing that a claim under Section 163A will not lie since the appellant was employed as a driver in that vehicle, which had met with an accident. It is that which is sought to be questioned in the present appeal.