RELIANCE GENERAL INSURANCE CO. LTD Vs. N. VIJAYALAKSHMI

JUDGEMENT

(1.) Captioned main 'Civil Miscellaneous Appeal' (hereinafter 'C.M.A.' for the sake of brevity) has been filed in this Court on 12/12/2023.

(2.) Captioned CMA is a Statutory Appeal under Sec. 173 of 'the Motor Vehicles Act, 1988' (hereinafter 'MV Act' for the sake of brevity) and it has been filed by an Insurance Company, which had insured a Car owned by one R. Kamal (Second Respondent before this Court) in which N. Vijayalakshmi was a passenger and she suffered serious injuries owing to a Road accident on 3/7/2015. To be noted, N. Vijayalakshmi is Claimant before the Motor Accidents Claims Tribunal.

(3.) Aforementioned C.M.A., has been filed by the Insurance Company assailing an Award, dtd. 27/7/2023 made in M.C.O.P. No.6384 of 2015 on the file of 'Motor Accidents Claims Tribunal being Court of Special SubJudge II, Court of Small Causes, Chennai' (hereinafter 'said MACT' for the sake of convenience and clarity). This '27/7/2023 Award' shall be referred to as 'impugned Award' for the sake of convenience.