SOVA DEVI Vs. NEW INDIA ASSURANCE COMPANY LTD

JUDGEMENT

(1.) The present claims appeal has been preferred against the Judgment and Award dtd. 19/12/2012 passed by the Motor Accident Claims Tribunal, Fast Track, 2nd Court, Asansol in M.A.C. Case No. 53 of 2006 & M.A.C. Case No. 173 of 2006.

(2.) The facts of the case is as follows:-

(3.) The New India Assurance Co. Ltd. in its written objection challenged the claim narrative, while the owner of the offending vehicle did not contest the case.