UNITED INDIA INSURANCE COMPANY LIMITED Vs. A MADHU

JUDGEMENT

(1.) Notice was served on the first respondent herein/claimant, paper publication was effected in respect of the first respondent, proof of paper publication has been filed and name of the first respondent was printed in the cause list. Even though, none appears for the first respondent and hence, the first respondent set ex-parte.

(2.) The Insurance Company is the appellant herein and the first respondent is the owner of the vehicle.

(3.) This appeal has been preferred by the Insurance Company on the point of quantum and hence, factum of the accident, manner of the accident, negligence on the part of the driver of the first respondent's vehicle are not in dispute and not challenged.