NEW INDIA ASSURANCE CO. LTD. Vs. ABDUL ALI

JUDGEMENT

(1.) Heard Mr. G. Jalan, learned counsel for the appellant and Mr. A. R. Agarwala, learned counsel for the cross objector/respondent.

(2.) This appeal is filed by the Insurance Co. against the judgment and award dated 30.10.2008 passed by MACT, Goalpara in MAC Case No. 378/2005.

(3.) One Sri. Abdul Hai sustained injury in a motor vehicle accident on 16/04/2005, involving the vehicle bearing registration No. AS-18/8599, owned by respondent No. 1 and insured with the appellant.