NATIONAL INSURANCE COMPANY LIMITED BRANCH MANAGER Vs. LAKSHMI

JUDGEMENT

(1.) This appeal has been filed by the insurance company challenging the impugned award dated 30.04.2012 passed by the Motor Accident Claims Tribunal (Additional District Judge, Ariyalur) in MCOP.No.529 of 2008.

(2.) Heard Mrs.N.B.Surekha, learned counsel for the Appellant and Mr.A.A.Venkatesan, learned counsel for the respondents 1 to 4. Despite service of notice on the fifth respondent, there is no representation on his side.

(3.) The Appellant insurance company has not challenged the quantum of compensation awarded by the Tribunal and has challenged only its liability to pay the assessed compensation to the respondents 1 to 4 who are the claimants in MCOP.No.529 of 2008 before the Motor Accident Claims Tribunal.