HARISH CHAND Vs. BOTI

JUDGEMENT

(1.) These appeals raise a common question regarding the interpretation of the provisions of Section 147 of the Motor Vehicles Act, 1988. Vide order dated April 22, 1993, the Division Bench (G.S. Majithia and A.S.Nehra, J5) had referred the following three Questions for consideration by a Full Bench :-

(2.) The basic question that arises for consideration is whether the insurance company is liable to pay compensation in respect of death or bodily injuries to any person travelling in a goods carriage

(3.) Counsel for the parties have been heard.