HDFC ERGO GENERAL INSURANCE COMPANY LTD Vs. ANANTHI

JUDGEMENT

(1.) Aggrieved over the award passed by the Motor Accidents Claims Tribunal, III Additional District Judge, Dharapuram in MCOP. No. 756 of 2014 dated 15.12.2016, the appellant herein, who is the third respondent in the above said MCOP, has filed this Appeal.

(2.) Heard the learned counsel for the appellant and the learned counsel for the Insurance Company.

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