NEW INDIA ASSURANCE CO.LTD. Vs. SHANTI BOPANNA

JUDGEMENT

(1.) Does the'comprehensive policy of insurance' exempt the insurance company from its liability of paying the compensation to the victim of a vehicular accident who is travelling in a vehicle which is covered under such policy at the time of accident? This is the only important point raised in the instant appeal which seeks setting aside of award dated 26.4.2012 (for short, 'the impugned award'), passed by the Motor Accidents Claims Tribunal, Samba (for short, 'the Tribunal').

(2.) 'No' is possibly the only answer for the reasons that would flow from the narration of events below.

(3.) On 30.3.2009, a vehicular accident caused at Chakpura, Vijaypur claimed the life of one Venkata Subramanyam Bopa-nna. Accident had allegedly been caused iue to rash and negligent driving of one Deepak Kumar, driver of the offending vehicle, Tata Sumo Grandy, bearing registration No. CH 04-E 6276.