IFFCO-TOKIO GENERAL INS. CO. LTD. Vs. ANJU

JUDGEMENT

(1.) As 8/9/2023 was declared a holiday, the appeal is taken up for hearing today.

(2.) This appeal has been filed challenging the Award dtd. 2/5/2018 (hereinafter referred to as the 'Impugned Award') passed by the learned Motor Accidents Claims Tribunal-01, North District, Rohini Courts, Delhi (hereinafter referred to as the 'Tribunal') in MACT Case no.4673/2016 titled as Ms. Anju and Ors. v. Mr. Nitesh Kumar Pandey and Ors.

(3.) The limited challenge of the appellant to the Impugned Award is against the refusal of the learned Tribunal to grant a right in favour of the appellant herein for recovering the compensation that is to be paid to the respondent nos.1 to 7 herein (claimants) under the Impugned Award from the respondent nos.8 and 9 herein, that is, the owner and the driver of the offending vehicle, that is, Ford Endeavour Jeep bearing no.DL-3FBW-0017.