- (1.) The main question involved in this appeal is, 'When an insurance company of is liable to compensate the heirs of the deceased driver of a two wheeler?' THE FACTS
(2.) Scooter No. U.P.-55/5026 (the Scooter) was owned by Smt. Uma Devi (the Widow). She was wife of Ugrasen Singh (the Deceased).
(3.) The Deceased was going on the Scooter on 26.5.1990 from Sahjanwa to Mahuli. He was driving the same. While saving a child, the Scooter slipped into a ditch adjoining the road and collided with a tree. The Deceased received injuries and died on the spot.;