LAWS(MAD)-2024-11-87

RELIANCE GENERAL INSURANCE CO. LTD Vs. SELVARAJ (DECEASED)

Decided On November 05, 2024
RELIANCE GENERAL INSURANCE CO. LTD Appellant
V/S
Selvaraj (Deceased) Respondents

JUDGEMENT

(1.) C.M.A. No.3440 of 2019 has been filed against the Judgment and Decree dtd. 1/6/2017 in M.C.O.P. No.1474 of 2013 on the file of the Motor Accident Claims Tribunal, Special District Judge, Salem.

(2.) C.M.P. No.7186 of 2020 has been filed seeking to grant exemption of Court-fee for a sum of Rs.9,273.00 in Cross-Objection SR No.156308 of 2019.

(3.) The Third Respondent before the Motor Accident Claims Tribunal is the Appellant in the Civil Miscellaneous Appeal and the impleaded Second Petitioner before the Motor Accident Claims Tribunal is the Cross-Objector in the Cross-Objection.