S.T. MOTORS Vs. SHABIR AHMED LONE

JUDGEMENT

(1.) Award passd by Motor Accident Claims Tribunal, Udhampur dated 26th of Sept., 2013 and the order dated 21-11-2016, where under an application for setting aside the ex-parte award has been rejected, are the subject matter in this appeal.

(2.) This case has its own chequered history. Considerable delay in final disposal of the case is totally to the disadvantage of the claimants.

(3.) The short controversy is, as to whether the Insurance Company is liable to indemnify the respondent No.1.