NATIONAL INSURANCE COMPANY LIMITED Vs. TARA JAHAN BARDUDDIN

JUDGEMENT

(1.) HEARD Shri D. S. Patni, counsel for the appellant and Shri S. K. Mandal, counsel for the respondent nos. 1 and 2.

(2.) THIS is insurer4s 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 2. 2. 2007 passed by the Motor Accident Claims Tribunal, Udham Singh Nagar in M. A. C. P. No. 128 of 2005.