NATIONAL INSURANCE CO LTD Vs. GUNJA SHIVAJI

JUDGEMENT

(1.) This Civil Miscellaneous Appeal arises out of award, dated 08-10-2002, in MVOP. No. 545 of 1997 on the file of the III Additional District Judge-cum-Motor Accidents Claims Tribunal, Vijayawada (for short 'the Tribunal').

(2.) Respondent No. 3- Insurance Company in the MVOP is the appellant herein. By the impugned award, the Tribunal awarded compensation for the injuries sustained by respondent No. 1.

(3.) The brief facts leading to filing of this appeal are stated hereunder: