ORIENTAL INSURANCE COMPANY LIMITED Vs. SUSEELA

JUDGEMENT

(1.) This Civil Miscellaneous Appeal has been filed by the appellant/fifth respondent/insurance company, challenging the compensation awarded on certain counts by the learned Motor Accident Claims Tribunal cum Chief Judicial Magistrate, at Nagercoil at Kanyakumari District in M.C.O.P.No.75 of 2015 dtd. 13/10/2017.

(2.) This Cross Objection has been filed by the appellants/petitioners/claimants, challenging the compensation awarded on certain counts by the learned Motor Accident Claims Tribunal cum Chief Judicial Magistrate, at Nagercoil at Kanyakumari District in M.C.O.P.No.75 of 2015 dtd. 13/10/2017.

(3.) For the sake of convenience, the parties are arrayed herein as per the rank in M.C.O.P.No.75 of 2015.