AIROnline 2025 SC 329

Supreme Court Of India

(From : AIROnline 2022 Kar 1307)

Hon'ble Judge(s): Sudhanshu Dhulia, Ahsanuddin Amanullah , JJ

Motor Vehicles Act (59 of 1988) , S.147— Motor accident - Liability of insurer - Extent of - Admittedly, trailer was being pulled by/attached to tractor and then trailer on which deceased was present, turned turtle/upturned, resulting in his death - Accident was caused by tractor as accident occurred during course of being driven/pulled by tractor, - Accident did not occur only because of some fault on the part of trailer stand-alone - Liability of insurer of tractor would extend to accident caused by tractor resulting in death of deceased, through the trailer - Quantum of compensation would not exceed higher of the amount that the insurance policy provided for or the limit, if any, set under any law for the time being in force. AIROnline 2022 Kar 1307-AffirmedAIR 1995 SC 1113-Followed (Para 18 19)