REGIONAL MANAGER, NATIONAL INSURANCE CO LTD Vs. HEMA

JUDGEMENT

(1.) Though the matter is listed for admission, with the consent of learned counsel on both sides, it is heard finally.

(2.) The appellant-Insurance Company has preferred this appeal, assailing the judgment and award dated 29.08.2015 passed in MVC No.901/2014 by the Motor Accident Claims Tribunal, Bengaluru (hereinafter referred as 'Tribunal' for the sake of brevity)

(3.) We have heard the arguments of learned counsel for the appellant as well as respondents.