BAJAJ ALLIANZ GENERAL INSURANCE COMPANY LIMITED Vs. KALAISELVI

JUDGEMENT

(1.) The Revision Petitioner already filed CRP(PD)No.2691 of 2015 questioning the decree and judgment dated 02.07.2015 made in M.P.No.4045 of 2015 in MCOP.No.4251 of 2010 on the file of the Motor Accident Claims Tribunal, VI Court of Small Causes, Chennai.

(2.) In M.P.No.4045 of 2015, the Revision Petitioner sought to implead TATA AIG General Insurance Company Limited having registered Office at Pennisula Business Park, Tower A, 16th Floor, Ganpatrao Kadam Marg, Off Senapati Bapat Marg, Lower Patel, Mumbai-400 013, Maharashtra and TATA AIG General Insurance Company Limited having Branch Office at 2nd Floor, Samson Towers, 403-L, Pantheon Road, Egmore, Chennai-8.

(3.) The case of the Revision Petitioner was that the bus involved in the accident was insured with the revision petitioner as well as insured with the aforesaid Tata AIG General Insurance Company Limited.