CHOLAMANDALAM Vs. DEVIDAS ZALMI

JUDGEMENT

(1.) Heard Ms. Gauri Borkar for the appellant.

(2.) Ms. Borkar, fairly states that in this case no leave under Sec. 170(b) of the M.V. Act was obtained by the insurance company before the Tribunal. The appeal, is on the issue of quantum of compensation.

(3.) Therefore, following the law laid down by the Division Bench of this Court in I.C.I.C.I. Lombard General Insurance Co. Ltd., Amravati v. Surekha w/o. Prakash Ghurde, (2020) 2 Bom CR 465, this appeal will have to be dismissed as not maintainable.