NEW INDIA ASSURANCE CO LTD Vs. R PUSHPA

JUDGEMENT

(1.) The appellant/Insurance company has filed this appeal against the order dated 21.12.2017 made in M.C.O.P.No.635 of 2016 on the file of the Motor Accident Claims Tribunal, IV Additional District and Sessions Judge, Coimbatore.

(2.) By consent of both the parties, this matter is taken up for final disposal at the time of admission stage itself.

(3.) For the sake of convenience, the parties are referred to hereunder according to their litigative status before the Tribunal.