GENERAL MANAGER, ROYAL SUNDARAM ALLIANCE INSURANCE COMPANY LIMITED, JAIVEERCHAND @ JAVARCHAND Vs. JAIVEERCHAND @ JAVARCHAND AND SHANTHI TRADING COMPANY LIMITED, GENERAL MANAGER, ROYAL SUNDARAM ALLIANCE INSURANCE COMPANY LIMITED

JUDGEMENT

(1.) The Civil Miscellaneous Appeal is preferred by the Insurance Company and the Cross Objection is preferred by the Claimant against the judgment and Decree dated 30.01.2010 made in M.C.O.P. No. 71 of 2005 on the file of the Motor Accidents Claim Tribunal, Additional Subordinate Judge, Kumbakonam.

(2.) When the matter came up for admission, the learned Counsel appearing for the Appellant stated that the Cross Objection was also filed by the claimant. By consent of the learned Counsel appearing for both the parties, the Civil Miscellaneous Appeal and the Cross Objection are taken up for final disposal.

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