NATIONAL INSURANCE COMPANY LTD. Vs. SAVITA

JUDGEMENT

(1.) Allowed, subject to all just exceptions.

(2.) The application stands disposed of. MAC.APP. 83/2024 & CM APPL. 6625/2024 (Stay)

(3.) The appellant/Insurance Company is assailing the impugned judgment-cum-award dtd. 10/11/2023 passed by the learned Presiding Officer, Motor Accident Claims Tribunal-02, Shahdara, Karkardooma Courts, Delhi,Tribunal primarily on the ground that the learned Tribunal erred in finding the involvement of the offence vehicle bearing registration No. RJ-02CB-8286 in the accident resulting in the death of the deceased/motorcycle rider, Mr. Rajesh Kumar Sharma.