NATIONAL INSURANCE CO. LTD Vs. M. PICHANDI

JUDGEMENT

(1.) This Civil Miscellaneous Appeal is preferred against the Award, dtd. 30/7/2020 passed in M.C.O.P. No.242 of 2017 by the Motor Accident Claims Tribunal/Chief Judicial Magistrate, Thoothukudi.

(2.) The Respondent in M.C.O.P. No.242 of 2017 is the Appellant herein. The Petitioner/Claimant is the Respondent herein.

(3.) For the sake of convenience, the parties arrayed in M.C.O.P. No.242 of 2017 is adopted hereunder.