ORIENTAL INSURANCE CO. LTD Vs. MAHALAKSHMI

JUDGEMENT

(1.) This Civil Miscellaneous Appeal is preferred against the Judgment and Decree, dtd. 22/3/2021 passed in M.C.O.P. No.27 of 2017 by the Motor Accident Claims Tribunal-cum-Subordinate Judge, Vedasandur.

(2.) The Third Respondent/Oriental Insurance Company in M.C.O.P. No.27 of 2017 is the Appellant herein.

(3.) The Respondents 1 to 5, who are dependents of the deceased Alalguraja, filed the Claim Petition in M.C.O.P.No.27 of 2017.