ORIENTAL INSURANCE CO.LTD Vs. V. BABU

JUDGEMENT

(1.) This is an appeal filed under Sec. 173 of the Motor Vehicles Act by the 3rd respondent in O.P(MV).No.1459/2005 on the file of the Motor Accident Claims Tribunal, Alappuzha. Respondents 1 to 3 herein are the original petitioners.

(2.) Heard the learned counsel Advocate George Cherian appearing for the petitioner and Advocate A.T.Anilkumar, appearing for the 2nd respondent. Though notice was served upon respondents 1 and 3, they did not appear.

(3.) I shall refer the parties in this appeal as to their status before the Tribunal, viz., 'petitioners' as well as the '3rd respondent'.