NATIONAL INSURANCE CO. LTD Vs. MINOR MANOJ

JUDGEMENT

(1.) This Civil Miscellaneous Appeal is preferred against the Judgment and Decree, dtd. 16/12/2020 passed in M.C.O.P. No.336 of 2017 by the Motor Accidents Claims Tribunal/Special Subordinate Court dealing with MCOP Cases, Tirunelveli.

(2.) The Second Respondent in M.C.O.P. No.336 of 2017 is the Appellant herein.

(3.) The Minor-1st Respondent is the Minor Petitioner/Claimant through his Mother filed the Claim Petition in M.C.O.P. No.336 of 2017.