NATIONAL INSURANCE CO. LTD. Vs. CHANDRA

JUDGEMENT

(1.) THE Civil Miscellaneous Appeal has been directed against the award dated 25.6.2003 passed in M.C.O.P. No. 884 of 2002 by the Motor Accident Claims Tribunal/Principal Sub -Court, Tirunelveli.

(2.) THE First Respondent herein as Petitioner has filed M.C.O.P. No. 884 of 2002 on the file of the Motor Accident Claims Tribunal praying to pass an award for the amount mentioned therein, wherein the present Appellant as well as remaining Respondent have been shown as Respondents.

(3.) IN the Counter filed on the side of the First Respondent, it is stated that the driver of the First Respondent is not responsible for the accident and the Petitioner has sustained only simply injuries and there is no merit in the Petition and the same deserves to be dismissed.