NATIONAL INSURANCE CO LTD Vs. SAKUNTHALA

JUDGEMENT

(1.) The instant appeal has been filed by the Insurance Company challenging the Award dated 09.12.2002 passed by the Motor Accident Claims Tribunal (Additional District Judge-cum-Chief Judicial Magistrate) at Villupuram in M.C.O.P.No.58 of 2001.

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

(3.) Heard, Mr.D.Bhaskaran learned Counsel for the Appellant. Till date notice has not been served on the first respondent. Since the appeal relates the year 2008, and this Court is going to confirm the Award, there is no necessity to serve the notice on the first respondent.