NEW INDIA ASSURANCE CO. LTD. Vs. MADHU

JUDGEMENT

(1.) Though this appeal is listed for admission, with the consent of learned counsel appearing on both sides, who have appeared in person, it is heard finally.

(2.) The New India Assurance Company, has preferred this appeal, assailing the judgment and award passed by the II Addl. Senior Civil Judge and Motor Accident Claims Tribunal at Chickballapur, dated 25th April, 2018, in MVC.No.1/2014. The Insurance Company is aggrieved only by the liability being fastened on it, to satisfy the judgment and award.

(3.) For the sake of convenience, the parties shall be referred to in terms of their status before the Tribunal.