ORIENTAL INSURANCE CO , LTD Vs. S GEETHA

JUDGEMENT

(1.) The appellant/Insurance Company has preferred the present appeal in CMA.No.2750 of 2015 and claimants have filed Cross Objection No.82 of 2016 against the order of Motor Accident Claims Tribunal, Principal Sub Court, Tiruppur in MCOP No.1217 of 2011 dated 27.11.2014.

(2.) Heard Mr.S.Manohar, the learned counsel appearing for the appellant and Mr.Ma.Pa.Thangavel, the learned counsel appearing for the respondents 1 to 4.

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