ORIENTAL INSURANCE CO LTD Vs. KAMAL

JUDGEMENT

(1.) Mrs. Amrit Ruprah, learned counsel for the appellant.

(2.) Heard on the question of admission.

(3.) This is an appeal filed under section 173 of the Motor Vehicles Act, 1988 challenging the award passed on 26.6.2002 by learned Second Additional Motor Accidents Claims Tribunal, Betul in Claim Case No. 66 of 2001.