V RAJA REDDY Vs. T VENKATA SUBBA RAO

JUDGEMENT

(1.) This appeal is filed by the injured claimant challenging the order, dated 14/8/1997 passed by the Motor Accident Claims Tribunal-cum-IV Additional District Judge, Chittoor at Tirupathi in MVOP No.251 of 1993.

(2.) I have heard the learned Counsel appearing for the appellant-claimant and the learned Counsel appearing for the respondent No.2-insurance company.

(3.) A short question requires consideration in this appeal is when the claim petition filed by the appellant under Section 166 of the Motor Vehicles Act seeking compensation in respect of the injuries sustained by him is dismissed against the owner of the offending vehicle, which was admittedly insured with the insurance company, whether the insurance company can be fastened with any liability to pay compensation?