ICCI LOMBARD GENERAL INSURANCE COMPANY LIMITED Vs. JAGDISH

JUDGEMENT

(1.) C.M. No. 12343-CI of 2010

(2.) For the reasons stated in the application, the C.M. is allowed, the delay of 119 days in filing the appeal is condoned.

(3.) This appeal by the Insurance Company is directed against the award dated 24.8.2009, passed by the learned Motor Accident Claims Tribunal, Bhiwani (hereinafter referred to as "the Tribunal), vide which the claim petition filed by the claimant under Section 163-A of the Motor Vehicles Act, 1988 (hereinafter referred to as "the Act"), was allowed.