NATIONAL INSURANCE COMPANY LTD. Vs. PARAMJIT SINGH

JUDGEMENT

(1.) This appeal arises from the award dtd. 26/10/2016 passed by the Motor Accident Claims Tribunal, Chandigarh (for short, 'the Tribunal'). The appeal involves following questions of law :-

(2.) The Insurance Company has filed this appeal being aggrieved of the impugned award, submitting that legal heirs of borrower of the vehicle cannot claim compensation under Sec. 163-A of the Act and borrower is not covered under PAC.

(3.) The issue that the legal heirs of borrower of a vehicle will not be entitled to compensation under Sec. 163-A of the Act is settled by Supreme Court in Ningamma and another Vs. United India Insurance Co. Ltd., (2009) 13 SCC 710 and held as under:-