ORIENTAL INSURANCE CO. LTD. Vs. A. P. SAVITHRI

JUDGEMENT

(1.) The Civil Miscellaneous Appeal had been filed challenging the fair and decretal order dated 09.12.2002 passed in MCOP.No.1225 of 1997 by the Motor Accidents Claims Tribunal, Additional District Judge, Coimbatore.

(2.) Aggrieved by the award passed by the Tribunal, the Insurance Company who was the second respondent before the Motor Accident Claims Tribunal, has filed this appeal.

(3.) The case in brief are as follows: