ORIENTAL INSURANCE CO LTD Vs. VIJAYA

JUDGEMENT

(1.) The instant appeal has been filed by the Insurance company challenging the Judgment and decree dated 31.07.2006 passed by the Motor Accident Claims Tribunal, Salem (Additional District Court Cum Special Court, (Essential Commodities Act) in M.C.O.P No.1362 of 2004.

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

(3.) Heard Mr.M.Raja Sekhar, learned Counsel for the Appellant- Insurance Company and Mr.K.Kuppusamy, learned Counsel for the respondents 1 to