BHUVANEESWARI AND ORS Vs. J MARAGATHAMANI AND ORS

JUDGEMENT

(1.) The appeal is preferred by the Appellant-claimant against the judgment and Decree dated 18.09.2008 made in M.C.O.P. No. 61 of 2006 on the file of the Motor Accidents Claim Tribunal, Subordinate Court, Srivilliputtur.

(2.) When the matter camp up on 06.03.2009, this Court ordered notice of motion. When the matter came up today for admission, the same was opposed by the learned Counsel appearing for the Respondent-Insurance Company. By consent of the learned Counsel of both the parties, this matter is taken up for final disposal.

(3.) Background facts in a nutshell are as follows: