As per case facts, a deceased was travelling as a coolie in an uninsured trailer that was being pulled by an insured tractor, and he died after the trailer toppled ... due to rash and negligent driving. The MACT exempted the Insurance Company because the trailer was uninsured, but the High Court reversed this, fastening liability on the insurer. The Insurance Company appealed, citing non-insurance of the trailer and limits on policy liability. The question arose whether the insurance company of the towing vehicle (tractor) is liable for an accident caused by the tractor while pulling an uninsured trailer. Finally, the Supreme Court held that since the accident's root cause was the insured tractor pulling/driving the trailer, the liability of the tractor's insurer extended to the accident. The Court, prioritizing the welfare and beneficial nature of the MV Act over technicality, directed the insurer to pay the enhanced compensation to the victim's family