The Motor Vehicles Act, 1988

155. Effect of death on certain causes of action.

Notwithstanding anything contained  in section 306 of the Indian Succession Act, 1925  (39 of  1925.) the  death of a person in whose favour a certificate of insurance had  been issued,  if it  occurs after  the happening  of an event which  has given  rise to  a claim  under the provisions of this Chapter, shall  not be  a bar  to the  survival of any cause of action arising out  of the  said event  against his  estate  or  against  the insurer.