ORIENTAL INSURANCE CO. LTD Vs. G. SAROJA

JUDGEMENT

(1.) This Civil Miscellaneous Appeal has been directed against the Decree and Judgment, dtd. 5/2/2018 passed in M.C.O.P. No.54 of 2013 on the file of the Motor Accidents Claims Tribunal cum Sub-Judge, Kuzhithalai, by the Appellant/Insurance Company/Respondent challenging the liability as well as the quantum of the Award.

(2.) For the sake of convenience, the parties are referred herein as per their rank before the Trial Court.

(3.) The brief facts in a Nutshell are as follows: