- (1.)Heard Mr. Lalit Belwal, Counsel for the appellant, Mr. M.S. Bisht, Counsel for respondent No. 1 and Mr. Pramod Belwal, Counsel for the respondent No. 2.
(2.)This is insurer's appeal against the judgment and award dated 22nd September, 1999 passed by the Motor Accident Claims Tribunal, Haridwar.
(3.)Briefly stated the respondent No. 1 Sri Kamal Virmani filed a claim petition under Section 166 of the M.V. Act, for the grant of compensation on account of his sustaining injuries in a motor vehicle accident.
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