UNITED INDIA INSURANCE CO. LTD. Vs. CHINNATHAMBI

JUDGEMENT

(1.) CHALLENGE is made in this Appeal to the award of Rs.1,20,484/ -, dated 14.10.2004 and made in MCOP No.61 of 2002, on the fie of the Motor Accidents Claims Tribunal (I Additional Sub -Judge), Nagercoil.

(2.) THE facts leg to the Appellant -Insurance Company to come forward with this Appeal are as under:

(3.) THE First Respondent and the 2nd Respondent therein, being the driver and the owner of the vehicle, had not chosen to contest the Claim Petition as they remained ex -parte before the Tribunal. On the other hand, the Appellant -Insurance Company, being the 3rd Respondent therein, alone had contested the Claim Petition on various grounds.