RELIANCE GENERAL INSURANCE CO. LTD Vs. Y. VINOTHINI

JUDGEMENT

(1.) Not being satisfied by the Award, dtd. 24/1/2023 passed in M.C.O.P. No.3295 of 2016 on the file of Motor Accident Claims Tribunal (II Judge, Court of Small Causes), Chennai, the Insurance Company herein (2nd Respondent) has preferred this Civil Miscellaneous Appeal.

(2.) The Claim Petition was filed under Sec. 166 of Motor Vehicles Act, r/w Rule 3 of Motor Accident Claims Tribunal Rules, claiming Compensation of Rs.1,00,00,000.00 for the injuries sustained by the Petitioner Ms. Vinothini Yoganathan.

(3.) Heard Mr. P. Suresh Srinivasan, learned Counsel appearing for the Appellant/Insurance Company and Mrs. Ramya V. Rao, learned Counsel appearing for the 1st Respondent/Claimant.