RELIANCE GENERAL INSURANCE COMPANY LIMITED Vs. ABHEY SINGH

JUDGEMENT

(1.) THIS insurer's revision is directed against the order dated 2nd March, 2010 passed by the Motor Accident Claims Tribunal (for short "the Tribunal"), Rewari. For ready reference the order is reproduced as under: - -

(2.) IN view of the law enunciated in the aforesaid authority, there should not be any impediment in allowing the insurance company to contest the claim application on any of the grounds available to it provided insurance company is impleaded as party -respondent which in this case has been done.

(3.) LEARNED counsel for the claimants has urged that all endeavors shall be made to produce the witness on the date fixed before the Tribunal. The revision is disposed of accordingly.