ORIENTAL INSURANCE CO. LTD Vs. P. SUMA

JUDGEMENT

(1.) Heard the learned counsel appearing for the appellantInsurance Company and the learned counsel appearing for respondent No.2-owner. Respondent No.1-claimant was served and unrepresented.

(2.) This appeal is filed challenging the judgment and award dtd. 20/2/2016 passed in M.V.C.No.904/2013 on the file of the Motor Accident Claims Tribunal at Mysuru ('the Tribunal' for short).

(3.) The parties are referred to as per their original rankings before the Tribunal to avoid confusion and for the convenience of the Court.