NEW INDIA ASSURANCE CO. LTD Vs. VAIDA PUSHPA

JUDGEMENT

(1.) AGGRIEVED by the award dated 02.12.2005 in O.P.No.430 of 2002 passed by the Chairman, Motor Accidents Claim Tribunal -cum -District Judge, Karimnagar (for short the Tribunal), the New India Assurance Company Limited preferred the instant appeal.

(2.) THE factual matrix of the case is thus:

(3.) THE parties in the appeal are referred as they stood before the Tribunal.