ORIENTAL INSURANCE CO. LTD. Vs. LOKESH ALIAS LOVESH

JUDGEMENT

(1.) This judgement will dispose of First Appeal From Order No. 357 of 2001 and Cross Objection No. 70 of 2022.

(2.) The aforesaid appeal and the cross objection arise out of the impugned judgment and award dtd. 20/2/2001, passed by the Motor Accident Claims Tribunal/ XIII Additional District Judge, Ghaziabad rendered in MACP No. 699 of 1998.

(3.) The facts giving rise to this appeal are these: