ORIENTAL INSURANCE CO LTD Vs. RAM SWAROOP

JUDGEMENT

(1.) By allowing I.A. No. 02/2009, the documents filed along with this application are taken on record.

(2.) As the Appellant/Insurance Company admittedly was not granted permission under Section 170 of the Motor Vehicles Act (for short 'the Act'), I.A. No. 03/2009 is allowed and the Appellant/insurance Company is granted exemption from filing certified copy of the order passed by the Tribunal on the application filed under Section 170 of the Act.

(3.) Shri Sudhir Agrawal, learned Counsel for the Appellant is heard on admission.