(1.) INSURER appellant has challenged the award dated 30th April, 2005 passed by Motor Accidents Claims Tribunal, Kishtwar in Claim Petition No. 14/Claim titled as Ghulam Qadir V/s. New India Assurance Company Limited and others, by the medium of this appeal on the grounds taken in the memo of appeal.
(2.) IN order to thrash out all the grounds raised in the memo of appeal by the appellants, it is necessary to give a flask back of the case, the womb of which has given birth to the instant appeal.Brief Facts -
(3.) INSURER appellant filed objections, while as owner and driver have notified objections and were set ex parte. Following issues came to be framed: National Insurance Co.Ltd. Versus Amina