NATIONAL INSURANCE CO LTD Vs. B DEVI

JUDGEMENT

(1.) The instant appeal has been filed by the Insurance Company challenging the Award dated 18.03.2011, passed by the Motor Accident Claims Tribunal, (Small Causes Court III Judge) at Chennai in MCOP.No.695 of 2006.

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

(3.) Aggrieved by the Award dated 18.02007, passed in MCOP No.695 of 2006, the instant appeal has been filed by the Insurance Company.