AIR 2017 SUPREME COURT 3572 ::2017 (4) AJR 549 ::(2017) 3 ACC 728 ::(2017) 3 CurLR 3 ::(2017) 4 CivLJ 274 ::(2017) 155 FacLR 246 ::2018 (2) SCC (Cri) 83 ::2017 (15) SCC 674 ::(2018) 1 Mad LW 153 ::(2017) 8 Scale 301 ::(2017) 4 ACJ 2608 ::(2017) 4 TAC 698 ::AIR 2017 SC (Civil) 2526 ::2017 AAC 2149 (SC) ::(2017) 3 JLJR 401 ::(2017) 3 JCR 207 (SC) ::(2018) 1 Pun LR 1 ::(2017) 3 Pat LJR 433 ::(2017) 4 SCT 264

Supreme Court Of India

(From : Allahabad)*

Hon'ble Judge(s): A. K. Sikri, Ashok Bhushan , JJ

Employees Compensation Act (8 of 1923) , S.4— Compensation - Insurer's liability to pay - Death of truck driver in motor accident - Vehicle insured on date of accident - Insurer's liability to pay compensation continues even if vehicle stood transferred to another - Order of High Court setting aside award of compensation and remanding matter for determining liability of insurer - Erroneous and set aside. @page-SC3573 Motor Vehicles Act (59 of 1988) , S.146, S.147, S.157— F.A.F.O. No. 2337 of 2005, D/- 12-12-2014 (All), Reversed. (Para 16 17)