SOSAMMA ABRAHAM Vs. SANTHOSH G.

JUDGEMENT

(1.) Appellants are additional petitioners 2 to 5 being legal heirs of Abraham Kuruvila, the original petitioner in O.P(MV).No.1822/2004. They are aggrieved by award dated 17.12.2011 passed by the Motor Accident Claims Tribunal, Pathanamthitta. Respondents 1 to 3 are arrayed as respondents herein.

(2.) Brief facts:

(3.) Respondents 1 and 2 were set exparte by the Tribunal. The 3rd respondent insurance company filed written statement and resisted the petition after admitting policy. Liability was disputed on the ground of violation of policy conditions alleging that the place of accident is not a public place as defined in the Motor Vehicles Act.