ORIENTAL INSURANCE CO. LTD. Vs. RAVI AND ORS.

JUDGEMENT

(1.) By consent, this appeal is taken up for final disposal.

(2.) The second respondent/Insurance Company in M.C.O.P.No.5109 of 2011 on the file of Court of Motor Accident Claims Tribunal (VI Court of Small Causes), Chennai, aggrieved by the quantum of compensation awarded, vide award dated 01.06.2015, has filed this appeal.

(3.) The facts necessary for the disposal of this appeal are as follows: