BAJAJ ALLIANZ GENERAL INSURANCE COMPANY LIMITED Vs. MOSAS

JUDGEMENT

(1.) This Civil Miscellaneous Appeal is filed by the Bajaj Allianz General Insurance Company Limited, challenging the order and decree passed in M.C.O.P.No. 436 of 2006, on the file of the Motor Accidents Claims Tribunal, Additional District Court, (FTC-4), Coimbatore at Tirupur at Coimbatore. They have filed the present appeal questioning the liability as well as the quantum of compensation awarded by the Tribunal.

(2.) The brief case of the respondents 1 and 2/claimants, is as follows:

(3.) Before the Tribunal, the claimant has examined P.Ws.1 to 3 and P.W.4 Doctor-Senthilkumar were examined and Exhibits P1 to P10 were marked. On behalf of the appellant-Insurance Company, staff from the Insurance Company was examined as R.W.1 and Motor Vehicle Inspector was examined as Court witness on summons, as R.W.2 and Exhibit R1 to R4 were marked.