NATIONAL INSURANCE CO LTD Vs. CHITRA

JUDGEMENT

(1.) BY consent of both parties, the main appeal itself is taken up for disposal.

(2.) AGGRIEVED by the award of the Motor accidents Claims Tribunal (II Additional district Judge), Krishnagiri, dated 6. 5. 2003 made in M. A. C. T. O. P. No. 1769 of 2001, national Insurance Co. Ltd. , Dharmapuri has filed the above appeal.

(3.) HEARD both sides.