ORIENTAL INSURANCE COMPANY LIMITED Vs. THAMMAIAH

JUDGEMENT

(1.) This appeal is filed by the appellant-Insurance Company assailing the judgment and award passed by the Fast Track Court-II and the Motor Accident Claims Tribunal, Tumukuru, (hereinafter referred to as 'the Tribunal') in M.V.C. No.1221 of 2010, dated 26-7-2012.

(2.) Heard the arguments of the learned counsel for the appellant-Insurance Company, respondent No.1 is served and unrepresented and the learned counsel for respondent No.2 remained absent.

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