NEW INDIA ASSURANCE COMPANY LIMITED Vs. KALIGOWDA

JUDGEMENT

(1.) This appeal is filed by the New India Assurance Company Limited (hereinafter referred to as 'insurer') being aggrieved by the judgment and award passed by the Motor Accident Claims Tribunal, Kollegal (hereinafter referred to as 'Tribunal') in MVC No.285/2010, dated 03.03.2012.

(2.) Heard the arguments of learned counsel for the appellant as well as learned counsel for respondent Nos.1 and 4. The other respondents served absent.

(3.) The status of the parties before the Tribunal is retained for the sake of convenience.