UNITED INDIA INSURANCE CO LTD Vs. SHANTHI

JUDGEMENT

(1.) Aggrieved over the award passed by the Motor Accident Claims Tribunal, Special District Court, Salem in MCOP. No. 739 of 2013 dated 26.03.2015, the United India Insurance Co.Ltd.,/appellant herein, who is the second respondent in the above said MCOP has filed this Appeal to set aside the award of a sum of Rs.22,55,465/- passed by the Claims Tribunal as erroneous.

(2.) Heard the learned counsel appearing for the appellant and the learned counsel appearing for the respondents.

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