Oriental Insurance Company Ltd. vs Kavita Tara And Ors.
1985 Latest Caselaw 229 Del

Citation : 1985 Latest Caselaw 229 Del
Judgement Date : 13 May, 1985

Delhi High Court

Oriental Insurance Company Ltd. vs Kavita Tara And Ors. on 13 May, 1985

Equivalent citations: 1985 (9) DRJ 341

Bench: S Wad

JUDGMENT

(1) Motor Vehicles Act-Section 92-A- Appeal against Order of LearnedMA.C.T. allowing the application of the claimants under Section 92-Aof the Act-Insurance Company pleading that no accident as alleged by the claimants took place as the vehicle was stolen in 197.) and since then the vehicle has not been recovered-appeal admitted.

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