ICICI LOMBARD GENERAL INSURANCE COMPANY LTD Vs. RAMESH

JUDGEMENT

(1.) The instant appeal has been filed by the Insurance Company challenging the award dated 06.08.2009 passed by the Motor Accident Claims Tribunal (Principal District Judge) at Tiruppur, in M.C.O.P.No.568 of 2008.

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

(3.) Aggrieved by the award dated 06.08.2009 in M.C.O.P.No.568 of 2008 passed by the Motor Accident Claims Tribunal, the instant appeal has been filed by the Insurance Company.