ORIENTAL INSURANCE CO LTD Vs. ADIAMA

JUDGEMENT

(1.) THE insurer/second respondent in MCOP No. 3 of 2000 on the file of the Motor Accident Claims Tribunal (Sub-Court), Gudiyatham, is the appellant in the above Civil Miscellaneous Appeal. Being aggrieved by the award, dated 18.03.2003, passed in MCOP No. 3 of 2000 awarding a total compensation of Rs.1,50,000/- to the respondents 1 and 2 herein, the above appeal has been filed.

(2.) HEARD the learned counsel on either side.

(3.) I have considered the aforesaid submissions made by the learned counsel either side and perused the materials available on record.