HDFC ERGO GENERAL INSURANCE CO. LTD. Vs. JAYANTHI

JUDGEMENT

(1.) This Civil Miscellaneous Appeal has been filed against the judgment and decree dated 18.10.2013 passed in M.C.O.P.No.33 of 2012 on the file of the Motor Accidents Claims Tribunal-Chief Judicial Magistrate, Theni.

(2.) The facts in brief leading to the filing of this Civil Miscellaneous Appeal, are as follows:

(3.) Aggrieved by the said award, the appellant Insurance Company has come out with the present appeal.