NEW INDIA ASSURANCE COMPANY LTD Vs. MANGAVARATHA

JUDGEMENT

(1.) The instant appeal has been filed challenging the Award dated 03.01.2006 passed by the Motor Accidents Claims Tribunal, Principal District Judge, Villuppuram in MACTOP.No.43 of 2004.

(2.) For the sake of convenience, the parties herein are referred to as per the array of parties in CMA.No.1011 of 2008.

(3.) The brief facts leading to the filing of the instant appeal are as follows: