NATIONAL INSURANCE COMPANY LIMITED Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Mr. S.S. Sharma, learned senior counsel for the appellant. Also heard Mr. S.K. Medhi, learned Central Government Counsel, appearing for the respondent No.1. None appears for the respondent Nos.2 & 3, despite service of notice. The names of the respondent Nos.4, 5 & 6 were struck off vide order dated 26.06.2015.

(2.) This appeal is filed against the order dated 07.04.2008 passed by the learned Additional District Judge (FTC), Cachar at Silchar as Member, Motor Accident Claims Tribunal, rejecting an application under Order 9 Rule 13 read with Section 151 CPC to set aside an ex parte award dated 18.12.2006 passed in MAC Case No.938/2003.

(3.) The MAC Case No.938/2003 was filed by the Union of India.