- (1.) The present appeal has been preferred by the Oriental Insurance Company Ltd. against the award dated 16.05.2012 passed by the learned Motor Accidents Claims Tribunal, S.A.S. Nagar, Mohali.
(2.) The present appeal has been preferred by the appellantInsurance Company to claim the recovery rights.
(3.) I have heard learned counsel for the parties and have gone through the record of the case.;