REKHA RAWAT Vs. BALWINDER SINGH

JUDGEMENT

(1.) By this common order, the above-captioned two appeals are being disposed off. FAO No.2844 of 2013

(2.) The present appeal has been preferred by the Insurance Company aggrieved by the fact that the recovery rights have not been given to it.

(3.) Learned counsel for the Insurance Company would contend that the only grievance of the appellant-Insurance Company is that the recovery rights have not been given to the appellant-Insurance Company, which ought to have been given in view of the fact that the driver of the offending vehicle was holding two driving licences.