NEW INDIA ASSURANCE CO. LTD. Vs. S.GNANAPRAKASAM

JUDGEMENT

(1.) This Civil Miscellaneous Appeal has been filed against the fair and decreetal order dated 20.01.2005 passed in M.C.O.P.No.463 of 2002 on the file of the Motor Accidents Claims Tribunal (Additional District and Sessions Judge ­ Fast Track Court No.II), Madurai.

(2.) The facts in brief leading to the filing of this Civil Miscellaneous Appeal, are as follows:

(3.) Aggrieved by the said award, the appellant Insurance Company has come out with the present appeal.