NATIONAL INSURANCE CO.LTD Vs. BRINDHA

JUDGEMENT

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

(2.) The Insurance Company/second respondent in M.C.O.P.No. 47 of 2009 on the file of the Motor Accident Claims Tribunal - Subordinate Court, Kovilpatti, aggrieved by the findings rendered by the Tribunal on negligence as well as quantum of compensation passed in award and decree dated 29.04.2014 in M.C.O.P.No.47 of 2009, had filed this Civil Miscellaneous Appeal.

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