CHOLAMANDALAM MS GENERAL INS. CO. Vs. S.SUJATHA

JUDGEMENT

(1.) This appeal is directed against the award passed by the Motor Accident Claims Tribunal, Special Sub Judge, Cuddalore made in MCOP No.503 of 2015 dtd. 3/12/2020.

(2.) Heard Mr.M.B.Raghavan, learned counsel appearing for the appellant/Insurance Company and Mrs.Ramya V.Rao, learned counsel appearing for the respondents/claimants and perused the materials available on record.

(3.) The facts in nutshell:-