ORIENTAL INSURANCE CO. LTD. Vs. MASTER DAIYAN

JUDGEMENT

(1.) A Claim Petition under Section 166 read with Section 140 of the Motor Vehicles Act, 1988 (the Act) was preferred by the First Respondent claiming compensation from Respondent Nos. 2 and 3.

(2.) THE Appellant was impleaded as an Insurer of the vehicle involved in the accident. As per the averments, the Appellant Insurance Company filed its written statement on 25.9.2012 and the case was adjourned to 26.10.2012 for filing of written statements by Respondent Nos. 2 and 3,

(3.) THE Appellant Insurance Company is aggrieved by the same on the ground that no reasons have been given by the Claims Tribunal for asking the General Manager to appear before the Claims Tribunal in person.