NATIONAL INSURANCE COMPANY LIMITED Vs. CHINNAMMA

JUDGEMENT

(1.) This appeal is directed against the judgment and award dated 07.06.2012 passed in MVC.No.2318/2010 by the Fast Track Court-V and Additional MACT, Mysore.

(2.) The appellant who is respondent No. 2 in the claim petition has preferred this appeal to set aside the finding of the Tribunal regarding negligence.

(3.) Parties are referred to by their ranks as they were referred to before the Tribunal.