BAJAJ ALLIANZE GENERAL INSURANCE CO LTD Vs. SAROJA

JUDGEMENT

(1.) The instant appeal has been filed challenging the Award dated 20.03.2008 passed by the Motor Accident Claims Tribunal, Additional District and Sessions Court (Fast Track Court No.3) Poonamallee in M.C.O.P.No.615 of 2005.

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

(3.) Aggrieved by the Award dated 20.02008 passed by the Motor Accident Claims Tribunal in M.C.O.P.No.615 of 2005, the instant appeal has been filed by the Insurance Company.