FUTURE GENERAL INDIA INSURANCE COMPANY LTD Vs. VASURAJAN

JUDGEMENT

(1.) The Appellant/Insurance Company has filed this appeal against the judgment and decree 22.04.2015 made in M.C.O.P.No.236 of 2011 on the file of the Motor Accident Claims Tribunal, Subordinate Court, Mayiladuthurai.

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

(3.) With consent of the learned counsel for the 2nd respondent/Insurance Company/Appellant, the main Civil Miscellaneous Appeal itself is taken up for final disposal at the admission stage.