LAWS(MAD)-2023-3-103

NEW INDIA ASSURANCE CO.LTD Vs. MEENAKSHI

Decided On March 24, 2023
NEW INDIA ASSURANCE CO.LTD Appellant
V/S
MEENAKSHI Respondents

JUDGEMENT

(1.) CMA.No.3658/2014 is preferred by the New India Assurance Company who is the insurer of the vehicle owned by the 4th respondent in the Appeal as against the Award of compensation by the Motor Accident Claims Tribunal [Sub Court, Tiruppur] in MCOP.No.1426/2010.

(2.) Cross Objection No.77/2017 is preferred by the claimants seeking enhancement of the compensation awarded by the Tribunal.

(3.) The 1st respondent in the Civil Miscellaneous Appeal is the wife and respondents 2 and 3 are the parents of the deceased Palanisamy Respondents in the Appeal are the Cross Objectors in the Cross Objection.