RAJ PAL KAUR Vs. PAWAN GIR

JUDGEMENT

(1.) NOTICE issued to respondent no. 3.

(2.) LD . Counsel named above accepts notice on behalf of the said respondent.

(3.) THE petitioner is aggrieved with the impugned award dated 14.08.2013 whereby, ld. Tribunal while allowing the application under Section 151 CPC moved by the respondent no. 3 / insurance company recorded as under: