LAWS(MAD)-2021-4-37

RELIANCE GENERAL INSURANCE CO. LTD. Vs. SASIKALA

Decided On April 01, 2021
RELIANCE GENERAL INSURANCE CO. LTD. Appellant
V/S
SASIKALA Respondents

JUDGEMENT

(1.) These Civil Miscellaneous Appeals arise out of the common award dated 19.10.2019 made in M.C.O.P.No.430 of 2014 on the file of the Motor Accidents Claims Tribunal, Sub-Court, Thiruchengodu.

(2.) Both the appeals pertain to the same accident and the same award and hence they are disposed of by this common judgment.

(3.) The parties hereinafter are referred to as per their respective ranks in the claim petition, for the sake of convenience.