- (1.) Delay condoned. Leave granted.
(2.) Heard Mr. R. F. Nariman, the learned senior counsel appearing for the appellants and the learned counsel appearing for the insurance company.
(3.) Having regard to the decision of this court in Oriental Insurance Co. Ltd. v. Hansrajbhai V. Kodala, 2001 ACJ 827 (SC) , interpreting the provisions of section 163-A of the Motor Vehicles Act, 1988, we think the decision requires a reconsideration by a larger Bench and accordingly these appeals be listed before a three Judge bench. Referred to larger Bench.;