NEW INDIA ASSURANCE COMPANY LIMITED Vs. VALLI

JUDGEMENT

(1.) The instant appeal has been filed by the Insurance Company challenging the Award dated 26.02.2010 passed by the Motor Accident Claims Tribunal, (Principal Sub-Court), Villupuram in M.C.O.P.No.166 of 2005.

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

(3.) Aggrieved by the Award dated 26.02.2010 passed in M.C.O.P.No.166 of 2005, the instant appeal has been filed by the Insurance Company. The claimant in MCOP.No.166 of 2005 has also filed Cross Appeal No.17 of 2012 seeking for enhancement of compensation.