DIVISIONAL MANAGER,NATIONAL INSURANCE CO. LTD., Vs. VAISHALI

JUDGEMENT

(1.) This appeal is filed under Sec. 173(1) of Motor Vehicles Act, 1988 (hereinafter referred to as 'MV Act') by the Insurance Company challenging by the Judgment and Award dtd. 17/1/2014 passed by the II Additional Senior Civil Judge and Additional Motor Accidents Claims Tribunal, Belgaum ('the Tribunal', for short) in MVC No.882/2013.

(2.) For convenience, the parties are referred to, based on their rankings before the Tribunal.

(3.) Facts giving rise to the filing of the appeal briefly stated are as under: