NEW INDIA INSURANCE COMPANY LTD Vs. MANOJ KRISHNANI

JUDGEMENT

(1.) RAJESH Tandon, J. Heard Mr. P. C. Maulekhi, Counsel for the appellant and Mr. R. C. Bisht, Counsel for the respondent No. 1.

(2.) THIS is insurer's appeal.

(3.) BY the present appeal, filed under section 173 of the Motor Vehicles Act, 1988 the appellant has prayed for setting aside the judgment and award dated 20-12-2005 passed by the Motor Accident Claims Tribunal, Nainital in M. A. C. P. No. 198 of 2003.