NEW INDIA ASSURANCE CO. LTD. Vs. SHANTI BAI

JUDGEMENT

(1.) LEAVE granted.

(2.) THIS appeal by special leave arises from a judgment and order dated 11.2.1994 passed by the High Court of Madhya Pradesh in Miscellaneous Appeal No. 444 of 1991. The appellant before us is the New India Assurance Company Ltd. It has issued a comprehensive insurance policy in respect of a bus which was used for carrying passengers for hire and bearing Registration No. CIK -8108 owned by Respondent 4. This insurance policy was in force at the material time.

(3.) BEING aggrieved by this order, the appellant filed Miscellaneous Appeal No. 444 of 1991 before the High Court of Madhya Pradesh. The High Court, by its order dated 11.2.1994, dismissed the appeal of the appellant and confirmed the findings of the Tribunal. The present appeal arises from this order of the Madhya Pradesh High Court.