NATIONAL INSURANCE COMPANY LIMITED Vs. RADHA

JUDGEMENT

(1.) The Insurance Company has come forward with this appeal aggrieved over the award passed by the Motor Accident Claims Tribunal (II Judge, Court of Small Causes), Chennai, in M.C.O.P.No.5789 of 2011.

(2.) Heard learned counsel for the appellant/Insurance Company and the learned counsel appearing for the respondents 1 to 3.

(3.) For convenience sake, the parties are referred to hereunder according to their litigative status before the tribunal.