NEW INDIA ASSURANCE COMPANY Vs. MOTIRAM

JUDGEMENT

(1.) Since the question of law involved in all these appeals is common these appeals are disposed of by a common order.

(2.) The question of law to be decided in these appeals, is whether an unauthorized passenger travelling in a vehicle which met with an accident is entitled to claim compensation under Section 166 of the Motor Vehicles Act?

(3.) Under similar circumstances, a Division Bench of this Court in New India Assurance Company Limited vs. Pesala Kishore Kumar and others held that the claimants are entitled for compensation only from the owner of the vehicle and also observed that any direction to Insurance Company to pay compensation under no fault liability is incorrect.