NEW INDIA ASSURANCE CO LTD Vs. BAIJABAI,

JUDGEMENT

(1.) THIS appeal by the appellant -New India Assurance Company Ltd., is against the judgment and award dated 17.01.2008 passed in M.V.C. No.238/2005 on the file of the Motor Accident Claims Tribunal, Bailhongal.

(2.) THE brief facts which led to filing of this appeal, are stated as under:

(3.) AGGRIEVED by the judgment and award, this appeal is preferred by the appellant -insurance company.