ORIENTAL INSURANCE COMPANY LIMITED Vs. KAVITA TARA

JUDGEMENT

(1.) MOTOR Vehicles Act-Section 92-A- Appeal agamst Order of LearnedMA.C.T. allowing the application of the claimants under Section 92-Aof the Act-Insurance Company pleading that no accident as allged bythe claimants took place as the vehicle was stolen in 197.) and since thenthe vehicle has not been recovered-appeal admitted.