BHARTI AXA GENERAL INSURANCE CO. LTD Vs. CHINNAPONNU

JUDGEMENT

(1.) This appeal has been filed by the Insurance Company challenging the award dated 30.06.2015 passed by the Motor Accidents Claims Tribunal, Special District Judge, Krishnagiri in MCOP No.1005 of 2013.

(2.) Heard Mr.K.Poomalai, learned counsel for the appellant/Insurance Company and Mr.Mukund R.Pandiyan, learned counsel for the first respondent and Mr.S.Nambirajan, learned counsel for the second respondent.

(3.) The appellant/Insurance Company has challenged the impugned award on the following grounds :