NATIONAL INSURANCE CO LTD Vs. LAXMI

JUDGEMENT

(1.) Heard learned counsel for the parties. This appeal is by the insurance company to limit its liability towards third party to indemnify the insured within the precincts of the statutory liability fixed under the Motor Vehicles Act, 1939 (in short 'the Act of 1939'), which was in force at the time the accident in question had taken place.

(2.) This is the second time in this case the insurance company is before this court.

(3.) The accident in question took place on 20.9.1984 resulting in the death of one Prabhu Ram whose legal representatives are respondent Nos. 1 to 9. The respondent No. 10 is driver and the respondent No. 11 is owner of the vehicle.