RELIANCE GENERAL INSURANCE COMPANY LTD Vs. SELVI

JUDGEMENT

(1.) The appellant/Insurance Company has preferred the present appeal in CMA.No.1185 of 2015 and claimants have filed Cross Objection No.87 of 2015 against the order of Motor Accident Claims Tribunal, Vth Court of Small Causes, Chennai in MCOP No.2439 of 2011 dated 18.09.2014.

(2.) Heard Mr.S.Arun Kumar, the learned counsel appearing for the appellant/Insurance company and Mr.K.Suryanarayanan, the learned counsel appearing for the claimants/cross objectors.

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