RELIANCE GENERAL INSURANCE COMPANY LIMITED Vs. VANAJA RAJASHEKHARAN

JUDGEMENT

(1.) Heard Mr. K.Ajay Kumar, learned counsel for the appellant/insurance company and Mr. N.Chandra Sekhar, learned counsel representing Mr. A.Ramakrishna Reddy, for respondent No.5 and as the appeal is filed only as to the apportionment of compensation between the insurance companies, the Appeal is heard and decided at the stage of admission.

(2.) The present appeal has been filed by the appellant/ insurance company challenging the award passed by the Chairman, Motor Accident Claims Tribunal-cum-XIV Additional Chief Judge (Fast Track Court), City Civil Courts, Hyderabad (for short, 'Tribunal') in M.V.O.P.No.2499 of 2014, dtd. 6/1/2021, thereby seeking to set-aside the award against the appellant-insurance company.

(3.) The brief factual matrix of the present appeal is as under.