NATIONAL INSURANCE COMPANY LIMITED Vs. VIJAYA

JUDGEMENT

(1.) The instant appeal has been filed by the Insurance Company challenging the Award dated 28.09.2010 passed by the Motor Accidents Claims Tribunal, (Principal District Judge), Dharmapuri in M.A.C.T.O.P.No.201 of 2009.

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

(3.) Aggrieved by the Award dated 28.09.2010 passed by the Motor Accidents Claims Tribunal in M.A.C.T.O.P.No.201 of 2009, the instant appeal has been filed by the Insurance Company.