DIVISIONAL MANAGER,UNITED INDIA INSURANCE Vs. RUKUMANI

JUDGEMENT

(1.) Heard learned counsel appearing on either side.

(2.) This Civil Miscellaneous Appeal has been filed against the award passed in M.A.C.O.P.No.10 of 2007 dated 20.03.2008, on the file of the Motor Accidents Claims Tribunal, Sub Court, Virudhunagar.

(3.) The appellant herein is the Insurance Company and the respondents 1 to 5 herein are the claimants and the 6th respondent herein is the first respondent in the claim petition. The respondents 1 to 5 have filed a claim petition in M.A.C.O.P.No.10 of 2007 seeking for compensation of Rs. 5,00,000/- (Rupees Five Lakhs only).