ORIENTAL INSURANCE COMPANY LIMITED Vs. KARUPPANNAN

JUDGEMENT

(1.) The appellant/Insurance Company has preferred the present appeal, aggrieved by the order of Motor Accident Claims Tribunal, Special District Court, Salem in MCOP No.1077 of 2014 dated 17.03.2017 against the award of Rs.51,18,755/-

(2.) Heard Mr.S.Manohar, the learned counsel appearing for the appellant and Mr.C.Kulanthaivel, the learned counsel appearing for the respondents 1 & 2.

(3.) The brief facts of the case are as follows:-