UNITED INDIA INSURANCE CO LTD Vs. G NOOKARAJU

JUDGEMENT

(1.) Being aggrieved over the finding of the Tribunal, dated 18.06.2014 made in MCOP.No.804 of 2012 on the file of the Motor Accident Claims Tribunal/III Additional District Judge, Thiruvallur at Poonamallee, the second respondent-Insurance Company has come forward with this present appeal seeking to set aside the award passed by the Tribunal.

(2.) Both parties consent, the matter is disposed of at the stage of admission itself.

(3.) For the sake of convenience, the parties will be hereinafter referred to in this judgment as arrayed before the Tribunal.