LAWS(MAD)-2018-9-309

UNITED INDIA INSURANCE CO LTD Vs. ZUBEDHA

Decided On September 12, 2018
UNITED INDIA INSURANCE CO LTD Appellant
V/S
Zubedha Respondents

JUDGEMENT

(1.) The instant appeal has been filed by the Insurance Company challenging the Award dated 16.03.2005 passed by the Motor Accidents Claims Tribunal, (Sub-Court), Ponneri in M.C.O.P.No.208 of 2003.

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

(3.) Aggrieved by the Award dated 16.02005 passed in M.C.O.P.No.208 of 2003, the instant appeal has been filed by the Insurance Company.