NEW INDIA ASSURANCE COMPANY LTD. Vs. MAHESH KUMAR

JUDGEMENT

(1.) This appeal has been filed by the New India Assurance Company Limited, appellant herein, against the judgment and award dtd. 16/1/2017 passed by the Motor Accident Claims Tribunal, Jammu in File No.480/C titled "Mahesh Kumar and ors. v. New India Assurance Co. Ltd."

(2.) The brief facts of the case are as under:

(3.) The appellant is aggrieved of the judgment of the learned MACT primarily on the following grounds: