JAILAVUDEEN Vs. STATE OF KERALA

JUDGEMENT

(1.) The appellants are respondents 1 and 2 in O.P.(MV) No. 340 of 2013 on the file of the Motor Accident Claims Tribunal, Ottappalam and they are challenging the order of the Tribunal permitting the respondent insurance company to recover the amount from them after payment to the claim petitioner on the ground of violation of policy conditions. After the fling of the appeal, the 1st appellant died and his legal heirs were impleaded as additional appellants 3 to 5.

(2.) The brief facts necessary for the disposal for the appeal are as follows:

(3.) Heard Sri. Binoy Vasudevan, the learned counsel for the appellants and Sri. P. Jacob Mathew, the learned Standing Counsel appearing for the respondent insurance company.