Liability for third-party risks remains unaffected by vehicle transfer or accident occurring on quasi-public private sites.

On 09.06.2012, the appellant, working as a helper on a Hitachi machine, was injured when a truck (GJ-9-V-1692) reversed in a rash and negligent manner at a sand loading site on the Sabarmati riverbank.

The Motor Accident Claims Tribunal awarded Rs. 54,040/- but exonerated the Insurance Company (Respondent No. 3) on two grounds: (i) the accident occurred at a "private place" (a lease site) not accessible to the public, and (ii) the vehicle had been sold to a new owner on 25.01.2012, but the insurance policy was not transferred to the transferee within the statutory 15-day period under Section 157 of the Motor Vehicles Act (MVA).

The claimant appealed, seeking to hold the insurer liable.

Section 2(34) of the MVA, which defines "public place" as any place to which the public has a right of access, whether restricted or absolute.

Registration of the vehicle transfer and the deemed transfer of insurance policy under Section 157 of the MVA.

The precedent in G. Govindan v. New India Assurance Co. Ltd. (1999), which established that the legislature's intent is to protect third-party interests and that a failure to follow transfer procedures does not defeat a third party's right to recover from the insurer.

The ratio in Askarali Hasanali v. Samjinanji Solanki (2019) to clarify that private properties used for commercial activities involving multiple personnel and vehicles function as public places under the Act.

The Court reasoned that because the accident site was used for loading sand and was accessible to multiple trucks, tractors, drivers, and laborers, it possessed "limited access" sufficient to qualify as a "public place" under the MVA.

The Court found the Tribunal’s restrictive interpretation of the site as a "private place" to be legally erroneous.

The Court held that while the owner breached Section 157 by not intimating the insurer within 15 days, this statutory lapse cannot be used to penalize a third-party victim.

Under the G. Govindan ratio, the insurance remains effective for third-party risks despite the non-transfer of the policy.

The Court rejected the insurer's oral plea regarding a lack of a valid driving license, noting the insurer failed to raise this defense or lead evidence before the Tribunal.

The Court allowed the appeal and modified the Tribunal's award, setting aside the exoneration of the Insurance Company and directing the Insurance Company to deposit the awarded amount with 9% interest within four weeks.