NATIONAL INSURANCE COMPANY LIMITED, SALEM Vs. VARADHARAJ

JUDGEMENT

(1.) This Civil Miscellaneous Appeal is filed to set aside the decree and judgment passed in MACT.O.P.No.1550 of 2015 dtd. 22/12/2017 on the file of the Motor Accident Claims Tribunal, 1st Additional District Court, Salem.

(2.) The Insurance Company is the appellant herein. The appeal is filed questioning the liability as well as the quantum of compensation awarded by the claims tribunal.

(3.) The brief facts necessary for the consideration of the appeal are as follows:-