AFROZE BEGAM Vs. P MUMTAZ BEGUM

JUDGEMENT

(1.) Aggrieved over the award passed by the Motor Accident Claims Tribunal, II Small Causes Court, Chennai in MCOP. No. 777 of 2014 dated 17.04.2017, the appellants herein, who are the petitioners in the above said MCOP, have filed this Appeal.

(2.) Heard the learned counsel for the appellants and the learned counsel for the Insurance Company.

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