ORIENTAL INSURANCE COMPANY LTD Vs. JAYALAKSHMI

JUDGEMENT

(1.) This memorandum of Civil Miscellaneous Appeal is directed against the award dated 04.09.2007 and made in MCOP No. 75 of 2005 on the file of the Motor Accident Claims Tribunal, (Sub Court), Kulithalai.

(2.) For easy reference, the appellant may herein after be referred to as the second respondent and the respondents may hereinafter be referred to as the claimants.

(3.) The facts and circumstances which giving rise to the memorandum of this Appeal may be summarised briefly as follows: