NATIONAL INSURANCE CO LTD Vs. MALLIKA

JUDGEMENT

(1.) The present appeal has been preferred by the Insurance Company/appellant as against the award made in MCOP No.738 of 2004, dated 13.03.2006, on the file of Motor Accidents Claims Tribunal, Additional District Judge, Dharmapuri at Krishnagiri.

(2.) The brief facts leading to the filing of the claim petition are as under :- <FRM>JUDGEMENT_1619_LAWS(MAD)4_2018_1.html</FRM>

(3.) Challenging the negligence and quantum of compensation awarded, the Insurance Company has filed this appeal.