RELIANCE GENERAL INS. CO. LTD. Vs. N.RANI

JUDGEMENT

(1.) Challenging the award dtd. 23/7/2019 passed by the Motor Accidents Claims Tribunal/ II Judge, II Court of Small Causes, Chennai in M.C.O.P.Nos.159, 160 and 161 of 2010, the Insurance Company has preferred these appeals in C.M.A.Nos.1322, 1323 and 1324 of 2020.

(2.) For the sake of convenience, the parties are referred to as per their ranking before the Tribunal.

(3.) The facts in nutshell are as follows :