NATIONAL INSURANCE CO. LTD. Vs. NARCINVA ANANTA NAIK

JUDGEMENT

(1.) Heard Mr U.R. Timble for the appellant and Mr Milton Marshal for respondents nos.1(a) to 1(e) - claimants.

(2.) This appeal challenges the judgment and award dtd. 27/8/2015 in Claim Petition No.87/2010.

(3.) Mr Timble points out that the appellant - the Insurance Company, had filed an application under Sec. 170 of the MV Act. However, the same was never disposed of by the Tribunal.