ROYAL SUNDARAM ALLIANCE INSURANCE CO. LTD. Vs. KAMLESH

JUDGEMENT

(1.) CM No. 10516-CII of 2014 CM No. 10526-CII of 2014

(2.) These are two appeals preferred by the insurance company disputing the liability placed upon them by the Motor Accidents Claim Tribunal, Palwal vide award dated 001.2014.

(3.) Notice was given to respondents No. 56 the owner and driver only.