ORIENTAL INSURANCE CO.LTD. Vs. G.SARAVANAN

JUDGEMENT

(1.) This Civil Miscellaneous Appeal has been filed by the appellant- Insurance Company, challenging the award dated 22.07.2015, made in M.C.O.P.No.3840 of 2012, on the file of the Motor Accident Claims Tribunal, (IV Judge, Court of Small Causes) at Chennai.

(2.) Both the appeal and cross objection arise out of the same accident and same award. Hence, they are disposed of by this common judgment.

(3.) The Oriental Insurance company is the appellant, filed an appeal against the judgment and decree dated 22.07.2015 passed in M.C.O.P.No.3840/2012.