NEW INDIA ASSURANCE COMPANY LTD. Vs. MAYABAI

JUDGEMENT

(1.) Following order was passed on 16th September, 2019 :-

(2.) Heard learned Adv. Shri Ambatkar holding for Adv. Shri P. R. Agrawal for respondent nos. 1 to 3.

(3.) The present appeal is by the Insurance Company against the judgment of Motor Accident Claims Tribunal, Amravati, dated 2nd May, 2008 in Claim Petition No. 237 of 2006.