ORIENTAL INSURANCE CO LTD Vs. DEVASSIA

JUDGEMENT

(1.) The short question that arises for consideration in this appeal is whether the appellant-insurance company would be liable to pay compensation to the insured-victim for the injuries sustained by him while he was travelling in his own vehicle insured with the appellant.

(2.) Relevant facts may be briefly noticed.

(3.) The insured-victim was travelling in his jeep that was being driven by his driver on the ill-fated day. The jeep hit against a tree resulting in grievous injuries to him. He claimed compensation from the driver and insurer of the vehicle before the Motor Accident Claims Tribunal under Section 166 of the Motor Vehicles Act.