NATIONAL INSURANCE CO LTD Vs. THELLA MADHU

JUDGEMENT

(1.) This civil miscellaneous appeal is filed against the award, dated 1.10.2001, passed by the Motor Accidents Claims Tribunal/TV Additional District Judge, Tirupathi, in OP No.262/99. The second respondent-insurance company is the appellant herein.

(2.) Heard the learned Counsel for the appellant.

(3.) Two questions would arise for consideration in this appeal. The first one is whether the compensation awarded is appropriate and the second one is whether the insurance company -the appellant is not liable.