NEW INDIA ASSURANCE CO LTD Vs. RUKHMABAI

JUDGEMENT

(1.) In this long-argued appeal, limited question, which arises, is:-In the background of admitted fact, namely in the accident occurred on 1st May, 1992, whether a person travelling in the goods vehicle accompanying the goods, for which he had paid the freight charges, is covered by the Insurance Policy

(2.) Facts of insurance and date of accident are admitted.

(3.) The claimants' evidence about the deceased travelling with goods has gone un- challenged. The Insurance Company elected to remain away from the witness box.