RELIANCE GENERAL INSURANCE CO. LTD Vs. R. RAMA

JUDGEMENT

(1.) This Civil Miscellaneous Appeal is filed by the Insurance Company against the Judgment and Decree, dtd. 27/4/2016 passed in M.C.O.P. No.48 of 2015 on the file of the Motor Accidents Claims Tribunal/Chief Judicial Magistrate Court, Perambalur, questioning the quantum of Compensation awarded by the said Tribunal.

(2.) The parties herein are referred to as per their ranking before the Tribunal.

(3.) The Claimant filed Claim Petition under Sec. 166 of the Motor Vehicles Act, 1988 for the injuries sustained by her in a Road Traffic accident that occurred on 11/10/2024.