ORIENTAL INSURANCE COMPANY LTD. , TRICHY Vs. P. NALLU

JUDGEMENT

(1.) The Civil Miscellaneous Appeal is filed against the award passed in M.C.O.P. No.1053 of 2013, dtd. 28/2/2014 on the file of the Motor Accident Claims Tribunal (Special Sub-ordinate Judge), Trichy.

(2.) The appeallant herein is the second respondent, the first respondent herein is the claimant and the second respondent herein is the first respondent int he main claim petition.

(3.) Brief substance of the petition in M.C.O.P.No.1053 of 2013 is as follows:-