ORIENTAL INSURANCE CO. LTD Vs. VIDYAWATI

JUDGEMENT

(1.) HEARD (earned Counsel for the parties.

(2.) A preliminary objection has been raised by the learned Counsel for the respondent that this appeal has been filed challenging the quantum of compensation without any permission as contemplated by Section 170 of the Motor Vehicles Act. In support of contention reliance has been placed upon the judgment of the Apex Court in the case of National Insurance Company Ltd. v. Nicolletta Rohtagi and Ors. III (2002) ACC 292 (SC) : 2003 (3) T.A.C. 293 S.C.

(3.) IN view of the aforesaid decision of the Apex Court this First Appeal from order is not maintainable and is accordingly dismissed.