TAMILKUMARAN Vs. SENTHILKUMAR

JUDGEMENT

(1.) Being aggrieved by the award of compensation of Rs.27,45,000/-, the owner of the lorry has preferred this Appeal. Initially the Appellant as well as the Insurance Company have jointly filed the Appeal. On memo being filed, the Second Appellant /Insurance Company was transposed as the third respondent.

(2.) The brief facts are that:

(3.) The Insurance Company resisted the claim petition contending that the petition is bad for non-joinder of necessary parties. According to the Insurance Company, the owner and the insurer of the Maruthi Van are the necessary parties. The Insurance Company has also raised objections as to the permanent disability claimed by the claimant and averred that the quantum of compensation claimed by the claimant is excessive.