G AMALA Vs. RAJENDRAN

JUDGEMENT

(1.) The appellants/claimants have come forward with this appeal against the judgment and decree dated 25.02.2015 in M.C.O.P.No.3120 of 2011 on the file of Motor Accident Claims Tribunal Court of Chief Small Causes, Chennai.

(2.) Heard the learned counsel for the Appellants and the learned counsel appearing for the 2nd respondent/Insurance Company.

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