During the course of the hearing of a First Appeal From Order arising out of a decision of the Motor Accident Claims Tribunal at Saharanpur dated May a Division Bench ... of this Court formulated the following questions for consideration by a Full Bench Where on account of a breach of an insurance policy the owner of an offending vehicle has been held liable to pay compensation the insurer having been held not to be liable but a direction is issued to the insurer to pay the compensation awarded to the claimant and to recover it from the owner of the offending vehicle does the insurer have a right to appeal under Section of the Motor Vehicles Act