NATIONAL INSURANCE COMPANY LIMITED Vs. M. VASANTHAKUMARI

JUDGEMENT

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

(2.) This Civil Miscellaneous Appeal has been filed against the award dated 18.04.2006 made in M.C.O.P.No.211 of 2003 on the file of the Motor Accidents Claims Tribunal, Sub Court, Pollachi.

(3.) The appellant is the 3rd respondent in M.C.O.P.No.211 of 2003 on the file of the Motor Accidents Claims Tribunal, Sub Court, Pollachi. The respondents 1 to 3 filed the said claim petition, claiming a sum of Rs.25,00,000/- as compensation for the death of one R.Mohan, who died in the accident that took place on 09.12.2003.