ORIENTAL INSURANCE CO. LTD Vs. VIJAYAKUMARAN NAIR

JUDGEMENT

(1.) This M.A.C.A. is filed challenging the Award in O.P. (M.V.) No.1554 of 2006 dtd. 20/1/2015 on the files of the Motor Accidents Claims Tribunal, Neyyattinkara (hereinafter referred to as the 'Tribunal'). The 2nd respondent in the O.P.(M.V.) viz., the Insurance Company is the appellant herein. The claim was filed by the 1st respondent - driver invoking Sec. 163A of the Motor Vehicles Act, 1988 (hereinafter referred to as 'the Act').

(2.) Brief facts leading to the M.A.C.A.:

(3.) Proceedings before the Tribunal: