NEW INDIA ASSURANCE COMPANY LIMITED Vs. MEENA KHATTAR

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) One of the preliminary objections raised by learned counsel for the respondents is about the maintainability of the appeal.

(3.) As regards the question of maintainability of the appeal, it is evident that the Insurance Company is not entitled to file any appeal unless and until the provisions of Section 110-C (2-A) of the Motor Vehicles Act, 1939 are complied with. This provision read as under:-