RAJINDRA GAS Vs. RAMANJIT JASWAL

JUDGEMENT

(1.) Heard.

(2.) Allowed as prayed for. Delay of 191 days in filing the appeal stands condoned.

(3.) The present appeal directs challenge against award dtd. 5/4/2013 passed by the Motor Accidents Claims Tribunal, Patiala to the limited extent whereby insurance company has been given right of recovery against respondents No.1 and 2 before the Tribunal after payment of compensation to the claimant/injured namely Ramanjit Jaswal.