NEW INDIA ASSURANCE CO LTD Vs. S SULOCHANA

JUDGEMENT

(1.) New India Assurance Co. Ltd., Dharapuram is the appellant herein.

(2.) Challenging the award and decree of the Motor Accidents Claims Tribunal, Coimbatore made in MACT. O.P. No. 485 of 1990, the appellant has preferred this appeal.

(3.) In this appeal, the appellant has not challenged the finding of the Tribunal to the effect that the accident was caused by rash and negligent driving of the driver of the vehicle involved in the accident and also the quantum of the compensation awarded.