RELIANCE GENERAL INSURANCE COMPANY LTD Vs. R. MANOHARAN

JUDGEMENT

(1.) This Civil Miscellaneous Appeal has been filed by the appellant/insurance company, challenging the compensation awarded on certain counts by the learned Motor Accident Claims Tribunal, Special District Judge, at Madurai in M.C.O.P.No.55 of 2017 dtd. 29/4/2019.

(2.) For the sake of convenience, the parties are addressed herein as per the rank in M.C.O.P.No.55 of 2017.

(3.) The factual matrix of the present case, briefly stated, are as under:-