UNITED INDIA INSURANCE CO. LTD. Vs. RATHINASAMY

JUDGEMENT

(1.) Brief facts of the case is as follows:

(2.) The respondents 4 to 7 owners and drivers of the vehicle remained exparte before the tribunal. On the side of the claimants, P.W.1 to 3 were examined and Ex.P1 to 10 were marked. On the side of the respondent, no witness was examined or any exhibits were marked.

(3.) Tribunal, based on the oral and documentary evidence adduced by both sides, awarded a sum of Rs.3,60,500/- as compensation to the claimants along with interest at the rate of 7.5% per annum from the date of claim petition till realization. The tribunal while awarding compensation to the claimants, has held that appellant/Insurance Company is liable to pay compensation to the claimants.