UNITED INDIA INSURANCE COMPANY LTD. Vs. BEEVI

JUDGEMENT

(1.) The appeal on hand is originated from an award passed by Motor Accidents Claims Tribunal, Thrissur (for short, 'the Tribunal') on 5/4/2017 in O.P (M.V) No.3441 of 2003. The appellant is the 2ndrespondent before the Tribunal, who is none other than the insurer of the offending vehicle.

(2.) For the sake of convenience, the parties to this appeal will hereinafter be referred to as petitioners 1 to 4 and respondents 1 to 3 in accordance with their status in the Original Petition.

(3.) The appeal on hand is filed challenging the liability fixed by the Tribunal on the 2nd respondent, the insurer of the motorcycle bearing Registration No.KL-08-R-8116 to indemnify the 1st respondent, the insured.