YASHPAL LUTHRA Vs. UNITED INDIA INSUR CO LTD

JUDGEMENT

(1.) THE Court time and resources can be usefully deployed, or they can be unnecessarily consumed or even simply wasted. In the latter case, delays result and there is, apart from injustice by reason thereof, popular dissatisfaction.

(2.) ONE of the issues that arose in this appeal gave an indication that the issue was perhaps non-existent. Nevertheless, as an issue, it was consuming extensive Court time. It is in this backdrop that this Court decided to go deeper in an attempt to see if such waste of Court time and resources could be prevented.

(3.) THE issue, and one that appears to be routinely raised by the Insurance Companies in motor accident claims, is:-Whether under a comprehensive/package policy, the insurance company is liable to compensate for the death or injury of a pillion rider on a two-wheeler or the occupants in a private car?