NEW INDIA ASSURANCE CO. LTD. Vs. K.MUTHUSINGAM

JUDGEMENT

(1.) Heard the learned counsel appearing for the appellant and the learned counsel appearing for the respondents 1 and 4.

(2.) The appellant/insurer of the van has filed the appeal challenging the award dated 30.07.2012, passed by the Motor Accident Claims Tribunal (I Addl. District Judge), Tirupur, made in MCOP No.189 of 2007.

(3.) The facts, in brief, is as under :-