KUMARVEL JANAKIRAM Vs. NATIONAL INSURANCE CO. LTD.

JUDGEMENT

(1.) Sri.B.V.Krishna., learned counsel on behalf of Sri.Prashanth Chandra.S.N., for the appellant has appeared through video conferencing. Sri.A.N.Krishnaswamy., learned counsel for respondent No.1 and Sri.Ravi S.Samprathi., learned counsel for respondent No.3 have appeared in person. Notice to the respondents was ordered on 31/1/2014. A perusal of the office note depicts that respondent No.2 is served and unrepresented. It has neither engaged the services of an advocate nor conducted the case as party in person.

(2.) For the sake of convenience, the parties are referred to as per their status and rankings before the Tribunal.

(3.) The brief facts are these: