MANAGER, ORIENTAL INSURANCE CO. LTD. Vs. ARUMUGAM

JUDGEMENT

(1.) This Civil Miscellaneous Appeal has been preferred against the Judgment and Decree passed in M.C.O.P.No.64 of 2007, dated 29.03.2011, on the file of the Motor Accident Claims Tribunal cum Sub Court, Palani.

(2.) The short facts, which leading to filing the present appeal, are as follows:

(3.) The appellant herein is the insurer of the vehicle viz, Tata ACE, bearing Registration No.TN-57-U-3570, owned by the 2nd respondent herein. The claimant has filed a claim petition, claiming a sum of Rs.7,50,000/-, as compensation, in M.C.O.P.No.64 of 2007, dated 29.02011, on the file of the Motor Accident Claims Tribunal cum Sub Court, Palani, for the injuries sustained by him.