Accident—Car owned by a company, given to its manager for use—Manager died in accident—Insurance company not liable. Accident–Where a person is not a third party within the meaning of the Act, the insurance company cannot be made automatically liable.
2007(2) LAW HERALD (SC) 1309 IN THE SUPREME COURT OF INDIA Before The Hon’ble Mr. Justice C.K. Thakker The Hon’ble Mr. Justice P.K. Balasubramanyan Civil Appeal No. 5825 of 2006…