ORIENTSL INSURANCE CO LTD Vs. CHANDRABHAGABAI

JUDGEMENT

(1.) Heard learned Advocate Mr. P. P. Bafna, for the petitioner.

(2.) The petitioner herein is an Insurance Company which has suffered an award of no-fault liability under section 140 of the Motor Vehicles Act, 1988.

(3.) The Insurance Company preferred an appeal bearing First Appeal No. 127/1999.