ORIENTAL INSURANCE COMPANY LTD Vs. KANCHAN JOSHI

JUDGEMENT

(1.) Heard on admission.

(2.) Admit.

(3.) Being aggrieved with the order dated 19.03.2015 passed in Claim Case No. 19 of 2013 by the Additional Motor Accident Claims Tribunal, (FTC) Jashpur, District Jashpur (C.G.), the Appellant/Insurance Company has preferred this appeal under Section 173 of the Motor Vehicles Act, 1988.