UNITED INDIA INSURANCE CO. LTD Vs. POMMI

JUDGEMENT

(1.) This Civil Miscellaneous Appeal has been filed to set aside the Judgment and decree in M.C.T.O.P.No.50 of 2017, on the file of Motor Accidents Claims Tribunal (Additional District Court), Tenkasi, dtd. 12/12/2017.

(2.) Challenging the quantum of liability fixed against the appellant by the learned Tribunal this appeal has been filed.

(3.) For the sake of convenience, the parties are arrayed as ranked in the M.C.T.O.P.