NEW INDIA ASSURANCE CO. LTD Vs. BINDU DEVI

JUDGEMENT

(1.) Exemption allowed, subject to all just exceptions.

(2.) The application stands disposed of.

(3.) The appellant- New India Assurance Co. Ltd. ["Insurance Company"] is in appeal against an award of the Motor Accident Claims Tribunal ["the Tribunal"] dtd. 5/8/2025 in MAC Petition No. 203/2020.