NATIONAL INSURANCE COMPANY LTD Vs. SUNDARI

JUDGEMENT

(1.) The appeal is preferred by the Insurance Company against the award made in M.C.O.P.No.2557 of 2000, dated 10.02.2004, on the file of the Motor Accident Claims Tribunal (Additional District Court -cum- Fast Track Court No.II) at Thiruchirappalli.

(2.) By consent of the learned counsel appearing for the appellant and the learned counsel appearing for respondents 1 and 2, the main appeal itself is taken up for final disposal.

(3.) Background facts in a nutshell are as follows:-