NATIONAL INSURANCE COMPANY LIMITED TIRUNELVELI Vs. NAVANEETHA KRISHNAN

JUDGEMENT

(1.) Challenge is made in this appeal to the award of Rs. 7,56,593/-dated 11.08.2003 and made in M.C.O.P. No. 12 of 2000 on the file of the Motor Accidents Claims Tribunal (Additional Sub-Court), Tenkasi.

(2.) The facts which are absolutely necessary for the disposal of this Civil Miscellaneous Appeal may be summarized briefly as follows:

(3.) The Respondents 2 and 3 being the driver and the owner of the offending vehicle had not chosen to contest the claim petition. On the other hand, the Appellant/Insurance Company being the third Respondent in the claim petition had alone contested the claim petition on various grounds.