ROYAL SUNDARM ALLIANCE INSURNCE CO LTD Vs. CHINNATHAMBI

JUDGEMENT

(1.) The instant appeal has been filed by the Insurance Company challenging the Award dated 03.06.2010, passed by the Motor Accidents Claims Tribunal, Principal District Judge (Presiding Officer), Cuddalore in M.C.O.P.No.1934 of 2006.

(2.) The brief facts leading to the filing of the instant appeal are as follows:

(3.) Aggrieved by the Award dated 03.06.2010, passed by the Motor Accident Claims Tribunal in M.C.O.P.No.1934 of 2006, the instant appeal has been filed by the Insurance Company.