(1.) The present Civil Miscellaneous Appeal is directed against the judgment and decree dtd. 12/8/2015 passed by the learned Principal District Judge, Principal District Court -cum-Motor Accidents Claims Tribunal, Ariyalur in M.C.O.P.No.94 of 2012.
(2.) The Royal Sundaram Allianz Insurance Company Limited is the appellant filed the present Civil Miscellaneous Appeal questioning the liability.
(3.) The accident occurred on 22/8/2011 at T.Palur Emaneri Bund. T.Palur Police Station registered a case in Crime No.161 of 2011 under Ss. 279 and 337 of IPC.