NATIONAL INSURANCE COMPANY LIMITED Vs. SELVAN

JUDGEMENT

(1.) The fourth respondent/The National Insurance Company Ltd., in M.C.O.P No.2688 of 2013 on the file of the Motor Accidents Claims Tribunal, District Court, Cuddalore/ is the appellant herein.

(2.) They question the Judgment in aforementioned M.C.O.P. No.2688 of 2013, dtd. 8/9/2015.

(3.) The brief facts leading to the filing of the claim petition were as follows: