UNITED INDIA INSURANCE CO. LTD., MOTOR THIRD PARTY HUB UNION CO Vs. SMT. NASEEMBEE SAYYED KATTIMIYA, AGED ABOUT 28 YEARS

JUDGEMENT

(1.) Admit.

(2.) Heard learned counsel for the parties finally at the stage of admission itself as the issue involved in this appeal is very short one.

(3.) This appeal is preferred by the original respondent No. 2- United India Insurance Co. Ltd. challenging the Judgment and Award dated 01.09.2010 passed by the M.A.C.T., Thane in M.A.C.P. No. 526 of 2006.