NATIONAL INSURANCE COMPANY LIMITED Vs. M MADHAVILATHA

JUDGEMENT

(1.) CHALLENGING the Award dated 18.01.2008 in O.P.No.523 of 2006 passed by the Chairman, M.A.C.T -cum -Chief Judge, City Civil Court, Hyderabad (for short Tribunal), the National Insurance Company Limited/2nd respondent in OP, preferred the instant MACMA.

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

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