R.P. Misra, Krishna Murari, JJ. - (1.) R. P. Misra, & Krishna Murari, JJ.Heard learned Counsel for the parties.
(2.) A preliminary objection has been raised by the learned Counsel for the respondent that this appeal has been filed challenging the quantum of compensation without any permission as contemplated by Section 170 of the Motor Vehicles Act. In support of contention reliance has been placed upon the judgment of the Apex Court in the case of National Insurance Company Ltd. v. Nicolletta Rohtagi and others, 2003 (31 T.A.C. 293 S.C.
(3.) Admittedly, no permission has been granted by the Tribunal under Section 170 of the Act.;