NATIONAL INSURANCE CO LTD Vs. NACHAMMAL DECEASED

JUDGEMENT

(1.) The matter is heard through "Video-Conferencing".

(2.) This Civil Miscellaneous Appeal has been filed against the award dtd. 20/12/2012 made in M.C.O.P.No.608 of 2006 on the file of the Motor Accidents Claims Tribunal, Chief Judicial Magistrate Court, Tirupur.

(3.) The appellant is the 3rd respondent in M.C.O.P.No.608 of 2006 on the file of the Motor Accidents Claims Tribunal, Chief Judicial Magistrate Court, Tirupur. Originally one Nachammal filed the said claim petition, claiming a sum of Rs.5,00,000.00 as compensation for the injuries sustained by her in the accident that took place on 24/12/2005. Pending claim petition, the said Nachmmal died on 1/10/2006 and therefore the respondents 1 to 3 were impleaded as legal heirs of the deceased Nachammal as per the order dtd. 23/12/2011 made in I.A.No.1697 of 2011.