ORIENTAL INSURANCE COMPANY Vs. AWDHESH SINGH

JUDGEMENT

(1.) HEARD learned counsel for the appellant and learned counsel for the respondent Nos. 1 to 5.

(2.) THIS is an appeal preferred against the Judgment dated 6th September, 2010 and Award dated 18th December, 2010 passed in M.V. Claim Case No. 489 of 2008/112 of 2008 by learned 6th Additional District Judge -Cum -Motor Vehicles Claims Tribunal, Patna.

(3.) SINCE the relevant facts relating to accident and authority of the claimants etc. are undisputed, there is no necessity to go into further details.