ORIENTAL INSURANCE COMPANY LTD. Vs. UTHAMI

JUDGEMENT

(1.) This Civil Miscellaneous Appeal has been filed against the award made in M.C.O.P.No.123 of 2016, dtd. 18/9/2018, on the file of the Motor Accidents Claims Tribunal, Principal District Judge, Karur. The appellant herein is the second respondent, the respondents 1 & 2 herein are the claimants and the third respondent herein is the first respondent in the original M.C.O.P. Petition.

(2.) A brief substance of the petition, in M.C.O.P.No.123 of 2016, is as follows:-

(3.) A brief substance of the counter filed by the second respondent, in M.C.O.P.No.123 of 2016, is as follows:-