NEW INDIA ASSURANCE CO. LTD. Vs. AYISHA

JUDGEMENT

(1.) This matter is of the year 2022 and has not been admitted. However, both sides are ad idem that it can be disposed of, after being formally admitted, based on the undisputed evidence on record - handed over by them across the Bar.

(2.) I, therefore, admit this appeal and proceed to dispose it of finally, with the consent of both sides.

(3.) The Original Petition, from which the impugned Award was issued by the Motor Accidents Claims Tribunal, Vatakara, was filed by late Ebrahim Kutty C.N., who was involved in an accident caused by the offending vehicle owned and driven by the sixth respondent, and which is insured by the appellant - Insurance Company.