SURGONDA BABGONDA PATIL Vs. SAJABAI BAPU SOUNDADE

JUDGEMENT

(1.) THIS appeal arises out of the motor accident claim made by Respondent No. 1 herein, claiming compensation as per the principle of "no fault liability" pursuant to Section 92 -A of the Motor Vehicles Act.

(2.) THE appeal has been filed by the owner of the vehicle and the real dispute in this appeal is between the owner of the vehicle and the insurer of the vehicle.

(3.) TO the said application, not only the owner of the vehicle (the present Appellant) was made a party, but also the driver and the insurance company were impleaded as opponent Nos. 2 and 3. The driver is at present out of the picture. The real dispute now is between the owner of the vehicle (original opponent No. 1) and New India Assurance Company Ltd., the relevant insurance company (original opponent No. 3).