NEW INDIA ASSURANCE CO LTD Vs. DAVID

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.405 of 1997.

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

(3.) Aggrieved by the Award dated 7.12.2006 passed in M.A.C.T.O.P.No.405 of 1999, the instant appeal has been filed by the Insurance Company.