NATIONAL INSURANCE CO LTD Vs. JABBAR

JUDGEMENT

(1.) Alleging that he suffered certain injuries in a motor accident, the respondent applied for compensation under Sections 163-A and 166 of the Motor Vehicles Act, 1988 ("the Act" for short), alleging negligence on the driver, though none was impleaded in that capacity.

(2.) The owner did not contest.

(3.) The appellant-insurer disputed the liability and also challenged the maintainability of the composite application, filed invoking Sections 163-A and 166. Faced with such objections, the claimant applied for deletion of Section 166 from the application.