ESWARI Vs. THANGAPANDIAN

JUDGEMENT

(1.) This appeal has been filed by the claimants challenging the impugned Award dated 21.06.2012 passed by the Motor Accidents Claims Tribunal, III Additional District and Sessions Court, Erode at Gobichettipalayam in MCOP.No.70 of 2010.

(2.) The Appellants/claimants have challenged the impugned Award on the following grounds:

(3.) The Tribunal under the impugned award exonerated the liability of the third respondent Insurance Company and has directed the respondents 1 and 2 to pay a compensation of Rs.4,75,000/- to the Appellants/claimants as detailed hereunder: