NAZEER BASHA Vs. R. ELAVARASAN

JUDGEMENT

(1.) The appellant/ Insurance Company has filed the Civil Miscellaneous Appeal in C.M.A(MD)No.822 of 2022 and the claimant has filed C.M.A.(MD)No.176 of 2022 against the fair order and decretal order dtd. 29/1/2021 passed in M.C.O.P.No.491 of 2017 by the Motor Accident Claims Tribunal, Special Subordinate Court, Tiruchirappalli.

(2.) The brief facts of the petition filed by the claimant before the Tribunal is as follows:

(3.) The brief averments contained in the counter filed by the 2nd respondent are as follows: