CHOLAMANDALAM MS GENERAL INSURANCE COMPANY LIMITED Vs. ANANDAN

JUDGEMENT

(1.) The civil miscellaneous appeal is filed against the judgment and decree dated 19.01.2017 passed in M.C.O.P.No.583 of 2010.

(2.) The appeal is preferred by M/s.Cholamandalam MS General Insurance Company Limited, challenging the said judgment and decree, mainly on the ground that the 1 st respondent/claimant had committed an act of negligence and therefore, he is not entitled for compensation and the Tribunal has erroneously awarded the compensation.

(3.) The parties are referred, as per the ranking of the Motor Accident Claims Tribunal. The facts in brief as narrated in the claim petition are as under: