- (1.) Respondent-claimant Rajender Kumar in a petition under Section 166 of the Motor Vehicles Act, 1988 (hereinafter referred to as the Act) for the injuries sustained on 20.7.1999 at 9.00 A.M. on the intersection of Ridge Road and Shankar Road, New Delhi due to negligence in driving of car bearing registration No.DL-1Y-0480 being driven by respondent Ajit Singh and owned by respondent M/s B.S. Travels, Delhi Cantt which stood insured with the National Insurance Company Limited, was awarded a compensation of Rs.75,000/- with interest @ 9% per annum.
(2.) The insurance company preferring the present appeal has claimed that in absence of any subsisting contract between the insurer and owner of the car particularly when no premium had been paid by the insured/owner, it was not liable to make any compensation.
(3.) Counsel for the respondents though had initially been appearing, did not appear after 21.2.2014 and thereafter. Sequelly, hearing has been provided to the counsel for the appellant while going through the paper book.;