S. B. Sinha, J. - (1.) Leave granted.
(2.) What would be the effect of dishonour of a cheque when subsequently the amount of premium has been accepted in cash by the insurer is the question involved herein.
(3.) First respondent was driving a moped on 27.1.1995. An accident took place on the said date as the said vehicle was hit by a truck bearing registration No.GJ 6T 7000 which was allegedly being driven in a rash and negligent manner. The said truck first dashed against an Ambassador car and then hit the moped which was being driven by the respondent as a result whereof he suffered severe injuries.;