Jitendra Chauhan, J. - (1.) CR -378 -379 -CII -2014
(2.) HEARD . For the reasons contained in the applications, the same are allowed and the delay of 109 days and 86 days in filing and refilling the appeal is condoned. FAO -179 -2014 (O&M) The learned counsel for the appellant contends that the learned Tribunal erred in holding the appellant -Insurance Company, liable to indemnify the claimants after granting recovery rights, inasmuch as it has been proved on record that the offender tractor was being driven in contravention of the terms and conditions of the insurance policy.
(3.) I have heard the learned counsel for the appellant and perused the case file.;