UNITED INDIA INSURANCE COMPANY LIMITED Vs. JAYAM; MANAGING DIRECTOR, TAMILNADU STATE TRANSPORT CORPORATION; RAMASWAMY

JUDGEMENT

(1.) This Civil Miscellaneous Appeal has been filed by the Insurance Company challenging the award dated 08.11.2000 made in M.C.O.P.No.50 of 1998, on the file of the Motor Accidents Claims Tribunal, Subordinate Judge, Ramanathapuram.

(2.) The only contention raised by the learned Counsel for the appellant is that the finding of the Tribunal with regard to contributory negligence on the part of the driver of the Mahendra Van which was insured with the appellant Insurance Company, is erroneous.

(3.) The accident occurred due to the collusion between Mahendra van and the Transport Corporation bus.