NATIONAL INSURANCE COMPANY LTD Vs. MANJU VERMA

JUDGEMENT

(1.) Heard Sri Satyajit Banerji, learned counsel for the appellant as well as Sri Balendu Shekhar who has appeared on caveat on behalf of claimant-respondent No.s 1 and 2.

(2.) In view of the proposed order issuance of notice to respondent No.s

(3.) and 4 is dispensed with. 3. By means of the present First Appeal From Order the appellant has assailed the judgment and award dtd. 21/12/2022 passed in Claim Petition No.505 of 2018 (Manju Verma and another Vs. Pankaj Kumar and others) by Motor Accident Claims Tribunal (North), Lucknow.