DIVISIONAL MANAGER ORIENTAL INSURANCE CO LTD Vs. SIVAKUMAR

JUDGEMENT

(1.) The instant appeal has been filed by the Insurance Company challenging the Award dated 28.04.2006 passed by the Motor Accidents Claims Tribunal, (II Additional District Judge), Pondicherry in M.A.C.T.O.P.No.408 of 2003.

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

(3.) Aggrieved by the Award dated 28.04.2006 passed in M.A.C.T.O.P.No.408 of 2003, the instant appeal has been filed by the Insurance Company.