BRANCH MANAGER Vs. MURUGAN

JUDGEMENT

(1.) CHALLENGE is made in this Civil Miscellaneous Appeal against the award, dated 1.12.2010 and made in MCOP No.807 of 2009 on the file of the learned Motor Accident Claims Tribunal/Additional District & Sessions Court, (Fast Track Court No.2), Tirunelveli.

(2.) THE appellant herein is the Insurance Company. The respondents 1 to 5 are the claimants. Whereas the 6th respondent is the owner of the lorry and the 7th respondent is the owner of TVS Suzuki motor cycle, said to have been involved in the accident.

(3.) THE 6th and 7th respondents, being the owner of the lorry and TVS Suzuki Motor Cycle remained ex -parte before the learned Tribunal. The appellant Insurance Company alone has contested the claim petition on various grounds.