ORIENTAL INSURANCE COMPANY LTD. Vs. RITA SHARMA

JUDGEMENT

(1.) The instant appeal stands directed by the aggrieved respondent/appellant herein, against the award pronounced, upon, Claim Petition No. 38­S/2 of 2010,

(2.) The liability, for, liquidating the compensation amount, as, assessed under the impugned award, stands fastened, upon, the insurer of the offending vehicle. The learned counsel appearing for the insurer/appellate herein has contended with much vigour, before, this Court that

(3.) Apparently, there is no wrangle, qua, Mark­C, being unauthentic or fake. However, the effect, of, its unauthenticity, and, fakeness, rather stands propounded in Swaran Singh's case (supra) {(2004)3 SCC 297} in para 110 thereof, para whereof stands extracted hereinafter:­