NATIONAL INSURANCE CO LTD Vs. DEVADITA ALEX FERNAND

JUDGEMENT

(1.) The instant appeal has been filed by the Appellant-Insurance Company challenging the Award dated 07.08.2009 passed by the Motor Accident Claims Tribunal (Additional District Judge) (Fast Track Court No.I) at Poonamallee, in M.C.O.P.No.595 of 2006.

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

(3.) Aggrieved by the Award dated 07.08.2009, passed by the Motor Accident Claims Tribunal in M.C.O.P.No.595 of 2006, the instant appeal has been filed by the Insurance Company.