NATIONAL INSURANCE COMPANY LTD Vs. KUSUM BAI

JUDGEMENT

(1.) Heard.

(2.) This appeal has been filed under Section 173 of the Motor Vehicles Act against the award dated 24-7-2002 passed by the VIth Additional Motor Accident Claims Tribunal, Durg.

(3.) Initially statement was made by Counsel for the appellant that the matter was to be heard by the Division Bench whereas the appeal is against the no fault liability/award of compensation of Rs. 50,000.00. Counsel submits that this statement has been made inadvertently.