NEW INDIA ASSURANCE CO LTD Vs. ELIZABETH

JUDGEMENT

(1.) The instant appeal has been filed by the Insurance Company challenging the Award dated 7.12.2006 passed by the Motor Accident Claims Tribunal (Fast Track Court IV), Coimbatore at Thiruppur in M.A.C.T.O.P.No.422 of 1997.

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

(3.) Heard Mr. S.Ramalingam, learned counsel for the appellant and M/s.M. Malar , learned counsel for respondents 1 to