GARG ROAD LINES Vs. NATIONAL INSURANCE CO. LTD.

JUDGEMENT

(1.) Appellant impugns award dtd. 20/2/2018 to the limited extent that it grants recovery rights to respondent No.1/insurance company against the appellant.

(2.) The impugned award has also been impugned by the insurance company on its merits. However, since the appeal pertains only to grant of recovery rights to the insurance company, notice is restricted only to the insurance company

(3.) With the consent of parties, the appeal is taken up for final disposal.