- (1.) Leave granted.
(2.) Interpretation of Section 167 of the Motor Vehicles Act, 1988 (for short, 1988 Act ) falls for consideration in this appeal which arises out of a judgment and order dated 23/7/2003 passed by the High Court of Judicature Andhra Pradesh at Hyderabad in Appeal Against Order No.2720 of 2003, holding that no Award could be passed against the insurer in the proceeding under the provisions of Workmen s Compensation Act, 1923 ( 1923 Act , for short).
(3.) Before adverting to the question involved in this appeal, we may notice the factual matrix obtaining herein.;