NATIONAL INSURANCE CO. LTD. Vs. RAMESH

JUDGEMENT

(1.) This appeal, though listed for orders, is taken up for final disposal with the consent of the learned counsel appearing for the parties.

(2.) This appeal under Sec. 173(1) of the Motor Vehicles Act, 1988 (hereinafter referred to as 'the Act', for short) has been filed by the Insurance company being aggrieved by the judgment and award dtd. 11/8/2010 passed by the Presiding Officer, Fast Track Court-I and Additional Motor Accident Claims Tribunal, Bidar, in M.V.C.No.2/2008.

(3.) Parties will be referred to as per their ranking before the Tribunal.