Rakesh Tiwari, J. - (1.) Heard counsel for the parties and perused the record.
(2.) This writ petition has been filed against the judgment and award dated 8/5/2001 passed by the Motor Accidents Claims Tribunal/Seventh Addl District Judge, Allahabad in Prem Kanta Paul v. R.C.Kushwaha, M.A.C.P No. 290 of 2000.
(3.) The petitioner is insurance company incorporated under the Indian Companies Act and is engaged in the business of insurance, as a nationalised company being one of the group companies of General Insurance Corporation of India and is a 'State' within the meaning of Article 12 of the Constitution.;