ORIENTAL INSURANCE COMPANY LTD Vs. SUDHA DEVI

JUDGEMENT

(1.) This is an appeal filed under Section 173 of the Motor Vehicle Act, 1988 (In short 'the Act') against the award of Motor Accident Claims Tribunal. Learned Counsel for the appellant has assailed the impugned award on various grounds.

(2.) However, learned Counsel for the respondents has raised a preliminary objection that the present appeal is not maintainable as no permission under Section 170 of the Act was obtained from the learned Tribunal.

(3.) To the preliminary objection raised by the learned Counsel for the respondents, learned Counsel for the appellant submitted that he has assailed the impugned award on various grounds and for those permission is not required.