NEW INDIA ASSURANCE CO , LTD Vs. N NAGARAJAN

JUDGEMENT

(1.) The instant appeal has been filed challenging the Award dated 06.02.2007, passed by the Motor Vehicles Accident Claims Tribunal and Additional District Judge, (Fast Track Court No.V) Coimbatore at Tiruppur in M.A.C.T.O.P.No.69 of 2006.

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

(3.) Aggrieved by the Award dated 06.02.2007, passed by the Motor Accident Claims Tribunal in M.A.C.T.O.P.No.69 of 2006, the instant appeal has been filed by the Insurance Company.