NATIONAL INSURANCE COMPANY LTD Vs. C KALAISELVI

JUDGEMENT

(1.) THE National Insurance Company has filed this appeal challenging the award dated 01.08.2003 made in O.P No,372 of 2000 on the file of the Motor Accidents Claims Tribunal, (Fast Track Court No,4,) Poonamallee.

(2.) RESPONDENTS appeared through counsel. At the request of both sides, the appeal itself is taken up for final disposal.

(3.) FINDING of negligence on the part of the driver of the lorry who caused the fatal accident and the liability fixed by the insurance company is not in dispute by the learned counsel for the appellant and such finding of the Tribunal stands confirmed.