ORIENTAL INSURANCE CO LTD Vs. INDRA SANI DEVI

JUDGEMENT

(1.) Brahmanand Ram was a police constable and Panna Lal Saroj was the Sub Inspector. They were going on a motor cycle on 8.2.1994 in the night. They were struck by a truck and in this accident Brahmanand Ram died. His widow and children filed a claim petition before the Motor Accidents Claims Tribunal which was allowed on 16.9.1998, hence the present appeal by the insurance company.

(2.) We have heard learned counsel Mr. Neelambar Tripathi holding the brief of Mr. N.K. Chatterjee learned counsel for the appellant and Mr. Deepak Verma, learned counsel for the claimants-respondents.

(3.) Learned counsel for the claimants- respondents submits that no permission was granted to the insurance company under section 170 of Motor Vehicles Act and as such the appeal is not maintainable.