ICICI LOMBARD GENERAL INSURANCE COMPANY LTD Vs. RENU

JUDGEMENT

(1.) THE cost of Rs.2,000.00 imposed on the Appellant by the Registrar vide an order dated 31.08.2012 is waived.

(2.) THE Application stands disposed of.

(3.) THE Motor Accident Claims Tribunal (the Claims Tribunal) for the death of Kapil, who died in a motor vehicle accident which occurred on 30.03.2007.