NATIONAL INSURANCE CO LTD Vs. M SAROJINI

JUDGEMENT

(1.) The instant appeal has been filed by the Appellant Insurance Company challenging the award dated 26-08-2010 passed by the Subordinate Judge, Motor Accident Claims Tribunal, Pollachi in M.C.O.P.No.91 of 2009.

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

(3.) Heard M/s.R.Sreevidhya learned counsel for the Appellant and Mr.Ma.P.Thangavel learned counsel for the respondents. The 3rd respondent being the owner of the insured vehicle has remained exparte both before the Tribunal as well as this Court.