ORIENTAL INSURANCE CO. LTD Vs. BALAMURUGAN

JUDGEMENT

(1.) The Appellant/2nd Respondent/Insurance Company has filed this Civil Miscellaneous Appeal against the Fair Order and Decretal Order, dtd. 23/8/2023 passed in M.C.O.P. No.984 of 2016 by the Motor Accident Claims Tribunal/Special Sub-Court, Tirunelveli. The Claimant in the said case has also filed a Cross-Objection.

(2.) The Motor Accident Claim Tribunal awarded a sum of Rs.25,33,550.00 towards Compensation for the Claimant. The learned Judge directed the Appellant/Insurance Company to pay the entire Award amount within 30 days from the date of the Order.

(3.) Aggrieved by the said Order, the Civil Miscellaneous Appeal has been filed by the Insurance Company who is the 2nd Respondent before the lower Court in M.C.O.P. No.984 of 2016 against the negligence and quantum with the following among other grounds: