RELIANCE GENERAL INSURANCE CO. LTD. Vs. AYYADURAI

JUDGEMENT

(1.) Heard the learned counsel on either side.

(2.) The appellant / Insurance Company has filed this Civil Miscellaneous Appeal questioning the impugned award dtd. 21/1/2015 made in M.C.O.P.No.1121 of 2013 by the Motor Accident Claims Tribunal, (Special Sub Court), Tirunelveli, on the ground of quantum as well as liability.

(3.) On 24/9/2013, the bus, belonging to the third respondent / Transport Corporation, was plying on Trichy to Madurai National High Way, dashed against the lorry which was insured with the appellant / Insurance Company.