NEW INDIA ASSURANCE CO LTD Vs. CHINNASAMY

JUDGEMENT

(1.) The instant appeal has been filed by the Insurance Company challenging the Award dated 28.3.2008 passed by the Motor Accident Claims Tribunal (Fast Track Court IV), Coimbatore at Thiruppur in M.A.C.T.O.P.No.1107 of 2000.

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

(3.) Aggrieved by the Award dated 28.2008 passed in M.A.C.T.O.P.No.1107 of 2000, the instant appeal has been filed by the Insurance Company.