UNITED INDIA INSURANCE CO. LIMITED Vs. ANITA DEVI

JUDGEMENT

(1.) The hearing was conducted through video conferencing.

(2.) Appellant impugns award dtd. 27/11/2021 to the limited extent that it grants recovery rights against the driver of the vehicle.

(3.) Learned counsel for the appellant submits that since the vehicle was stolen and driver was a professional thief there was no liability on the insurance company to pay the amount.