ORIENTAL INSURANCE CO. LTD. Vs. RADHADEVI

JUDGEMENT

(1.) Heard Mr.M.Krishnamoorthy, learned counsel for the appellant and Mr.SP.Yuvaraj, learned counsel appearing for the respondent and perused the materials available on record.

(2.) This appeal is filed against the judgment and decree passed by the Motor Accidents Claims Tribunal (III Additional District Judge-cum-Sessions Judge) at Gobichettipalayam, in MCOP.No.147 of 2017.

(3.) The facts in brief: