UNITED INDIA INSURANCE CO. LTD Vs. S. SHAILA

JUDGEMENT

(1.) This Civil Miscellaneous Appeal is preferred against the Award, dtd. 22/6/2022 passed in M.C.O.P. No.322 of 2018 by the Motor Accident Claims Tribunal/III Additional District Court, Tirunelveli.

(2.) The Second Respondent in M.C.O.P. No.322 of 2018 is the Appellant herein. The Petitioners/Claimants are the Respondents 1 to 3 herein.

(3.) The Petitioners/Claimants filed the Claim Petition in M.C.O.P. No.322 of 2018.