ORIENTAL INSURANCE COMPANY LIMITED Vs. THILAKAN

JUDGEMENT

(1.) The 2nd respondent/insurance company before the Tribunal, who indemni- fied the original 1st respondent who is the owner of the vehicle viz. scooter bear- ing Reg.No.KL-04/D-6454, has preferred this appeal challenging the award dat- ed 12.01.2012 in O.P(MV) No.349 of 2007 of the Motor Accident Claims Tri- bunal, Alappuzha.

(2.) The respondents herein are the original petitioner as well as the 1 st respondent.

(3.) The brief facts of the case :