(1.) The instant appeal has been filed by the Insurance company challenging the Award dated 09.09.2005 passed by the Motor Accident Claims Tribunal, Additional District Court (Fast Track Court No.2), Cuddalore in M.A.C.T.O.P.No.94 of 2005.
(2.) The brief facts leading to the filing of the instant appeal are as follows:
(3.) Aggrieved by the Award dated 09.09.2005 passed in M.A.C.T.O.P.No.94 of 2005, the instant appeal has been filed by the Insurance Company.