ICICI LOMBARD GENERAL INSURANCE Vs. SARANYA

JUDGEMENT

(1.) This Civil Miscellaneous Appeal has been filed against the award made in M.C.O.P.No.790 of 2016, dtd. 30/1/2018, on the file of the Motor Accident Claims Tribunal - III Additional District Judge (P.C.R), Madurai. . The appellant herein is the third respondent, the respondents 1 to 4 herein are the claimants and the respondents 5 and 6 herein are the respondents 1 and 2 in the original M.C.O.P. Petition.

(2.) A brief substance of the claim petition, in M.C.O.P.No.790 of 2016, is as follows:

(3.) A brief substance of the counter filed by the third respondent, in M.C.O.P.No.790 of 2016, is as follows:-