UNITED INDIA INSURANCE COMPANY LIMITED Vs. PALANIAMMAL

JUDGEMENT

(1.) The instant appeal has been filed by the Insurance Company challenging the award dated 01.10.2007 passed by the Motor Accident Claims Tribunal (I Additional District Judge), Salem in M.C.O.P.No.102 of 2006.

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

(3.) Xxx XXX XXX