ORIENTAL INSURANCE COMPANY LIMITED Vs. PAPPU SERVAI

JUDGEMENT

(1.) THE fourth respondent before the Tribunal viz. , M/s. Oriental Insurance Company has brought forth this Appeal, challenging the judgment and decree dated 16-12-1996 made in M. C. O. P. No. 457 of 1992 on the file of the motor Accident Claims Tribunal (1st Additional subordinate Judge), Trichy.

(2.) THE brief facts leading to the filing of the above said Civil Miscellaneous Appeal can be stated thus:

(3.) AGGRIEVED by the award of the Tribunal in so far as the rejection of the defence plea of the appellant-Insurance Company is concerned, the present appeal has been brought forth by the Oriental Insurance company/fourth respondent in M. C. O. P.