RANI MASHI Vs. LOKENDER

JUDGEMENT

(1.) LEARNED Counsel for the Respondent No.3 Insurance Company states that there is no breach of the terms and conditions of the policy. In this view of matter, service of Respondents No.1 and 2 is dispensed with.

(2.) WITH the consent of the parties, the Appeal is taken up for final disposal.

(3.) IN the absence of any Appeal by the driver, owner of the Insurance Company, the finding on negligence reached by the Claims Tribunal has attained finality.