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Supreme Court Of India

(From : Madhya Pradesh)*

Hon'ble Judge(s): S. N. Variava, A. K. Mathur , JJ

(A) Motor Vehicles Act (59 of 1988) , S.147— Liability of insurer - Nature of - Section 147 does not require an insurer to assume risk for death or bodily injury to owner of vehicle. (Para 7) (B) Insurance Act (4 of 1938) , Preamble— Comprehensive policy - Interpretation of - Comprehensive policy issued to insured i.e. owner of vehicle - Words "premium on vehicle and non-electrical accessories" appearing under heading "own damage" under which premium was paid by insured - Covers damage to vehicle and not for injury to person of owner - Insured cannot claim compensation from insurer in absence of personal accident insurance coverage. Motor Vehicles Act (59 of 1988) , S.147— (Para 9) .....