UNITED INDIA INSURANCE CO. LTD. Vs. K.PUSHPALATHA

JUDGEMENT

(1.) Challenging the award passed by the Tribunal in and by its judgment dtd. 26/10/2021 passed in M.C.O.P.No.1349 of 2017 on the file of Motor Accident Claims Tribunal (V Additional District Judge), Coimbatore, appellant insurance company has filed the present appeal.

(2.) The brief facts of the case is as follows:

(3.) The claim was resisted by appellant insurance company by filing a detailed counter.