ICICI LOMBARD GENERAL INSURANCE CO. LTD., NEAR SARASWATHI THEATRE, SARASWATHIPURAM, MYSORE CITY. NOW REP. BY ITS MANAGER LEGAL, ICICI LOMBARD GENERAL INSURANCE CO. LTD. Vs. LAKSHMAMMA, W/O. SIDDEGOWDA

JUDGEMENT

(1.) THOUGH the matter is posted for admission, with the consent of the counsel, it is taken up for final disposal. The insurer has approached this Court challenging the Award passed by the Tribunal granting compensation to the 1st respondent herein for the injuries said to have been sustained by her in a motor vehicle accident.

(2.) THE facts relevant for the purpose of this appeal are as under:

(3.) THE points that arise for my consideration are;