HDFC-ERGO GENERAL INSURANCE COMPANY LIMITED Vs. SIVABAKKIYAM

JUDGEMENT

(1.) The Insurance company is the appellant.

(2.) The award passed by the Motor Accidents Claims Tribunal, II Additional District Judge, Tiruppur in M.C.O.P.No.740/2014 dated 31/03/2016 is challenged in this appeal on the following grounds :-

(3.) The cause for filing the claim petition arose in the following manner:-