UNITED INDIA INSURANCE CO LTD Vs. SELVI

JUDGEMENT

(1.) The judgment and decree dated 19.02.2018 passed in M.C.O.P. No.7 of 2015 by the learned Sub Judge, Sub Court-cum-Motor Accidents Claims Tribunal, Sankari, is under challenge in the present Civil Miscellaneous Appeal.

(2.) The learned counsel appearing on behalf of the appellant- Insurance Company mainly questioning the liability fixed by the Tribunal to pay compensation.

(3.) The accident occurred on 11.10.2013 at about 18.00 Hours at Sankari Akkammapettai in front of Kayalaykadai at Sankari Taluk. The Sankari Police Station registered a case in Crime No.554 of 2013 under Sections 174 Cr.P.C.