UNITED INDIA INSURANCE CO LTD Vs. RANI

JUDGEMENT

(1.) The Appellant/Insurance Company has filed this appeal against the judgment and decree dated 04.02.2015 made in M.C.O.P.Nos.189 and 191 of 2009 on the file of the Motor Accident Claims Tribunal, Sub-Court, Bhavani, respectively.

(2.) By consent of both the parties, this appeal is taken up for final disposal at the admission stage itself.

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