NATIONAL INSURANCE CO LTD Vs. SAVITRI DEVI

JUDGEMENT

(1.) List revised. None appears for respondents.

(2.) Heard Sri U.P.S. Kushwaha, learned counsel for the appellant and perused record.

(3.) Instant appeal under Section 173 of Motor Vehicles Act, 1988 has been preferred against the impugned award dated 4.2.2010, passed by the Motor Accident Claims Tribunal/Additional District and Sessions Judge, Lucknow in Claim Petition No. 300 of 2008.