BAJAJ ALLIANZ GENERAL INSURANCE CO. LTD Vs. NIVEDITHA

JUDGEMENT

(1.) C.M.A. No.3402 of 2013 has been filed against the Judgment and Decree, dtd. 20/9/2012 made in M.C.O.P. No.33 of 2011 on the file of the Motor Accident Claims Tribunal, Sub-Court, Udumalpet.

(2.) C.M.A. Nos.2051 of 2014 and 2052 of 2014 have been filed against the Judgment and Decree, dtd. 7/12/2013 made in M.C.O.P. Nos.35 of 2011 & 31 of 2011 respectively on the file of the Motor Accident Claims Tribunal, Sub-Court, Udumalpet.

(3.) C.M.A. No.2417 of 2015 has been filed against the Judgment and Decree, dtd. 30/1/2015 made in M.C.O.P. No.47 of 2012 on the file of the Motor Accident Claims Tribunal, Sub-Court, Udumalpet.