POONGAVANAM Vs. D JOHNSON

JUDGEMENT

(1.) NOT being satisfied with the quantum of compensation awarded by the Motor accidents Claims Tribunal, Principal District Judge, Tiruvannamalai, in MCOP No.86 of 2007, the Fourth Claimant has filed the above Appeal.

(2.) PENDING Appeal, the Respondents 3 to 5 have filed M.P. No.1 of 2010 in CMA No.3337 of 2008 to transpose the Petitioners therein (Respondents 3 to 5) for transposing them as Appellants 2 to 4 in the above Civil Miscellaneous and the said Petition has been ordered today and the Respondents 3 to 5 have been transposed as Appellants 2 to 4.

(3.) THE Second Respondent also contested the claim by filing a Counter Statement inter-alia contending that the vehicle belonging to the First Respondent was not insured with the Second Respondent and as such the Second Respondent is not liable to pay any compensation; the age, occupation and income of the deceased has been disputed.