NATIONAL INSURANCE CO LTD Vs. MURALI

JUDGEMENT

(1.) The instant appeal has been filed by the insurance company challenging the award dated 09.01.2007 passed by the Motor Accident Claims Tribunal, (Fast Track Court IV) Coimbatore at Thiruppur, in M.A.C.T.O.P.No.353 of 2003

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

(3.) Heard, Mr.J.Chandran, learned Counsel for the Appellant. Notice sent to first respondent has been returned with an endorsement 'Incorrect address'. The 2st respondent has remained ex-parte, both before the Tribunal as well as this Court.