NIRMALA DEVI Vs. ORIENTAL INSURANCE CO.

JUDGEMENT

(1.) Leave granted.

(2.) Heard the learned senior counsel appearing for the appellant and the learned counsel appearing for the first respondent-Insurance Company.

(3.) In a claim Petition filed under Sec. 166 of the Motor Vehicles Act, 1988 (for short, "the MV Act") in the year 2018 before the Motor Accident Claims Tribunal (for short, "the Tribunal"), Gurugram, Haryana, an order was passed by the Tribunal upholding the preliminary objection raised by the respondent-Insurance Company that the Tribunal had no territorial jurisdiction to entertain the Claim Petition filed by the appellant.