NATIONAL INSURANCE COMPANY LTD Vs. T MATHIAZHAGAN

JUDGEMENT

(1.) THIS appeal is filed by the Insurance Company challenging the finding rendered by the Tribunal in directing them to pay the compensation amount to the claimant and recover the same from the owner of the vehicle. Similarly, aggrieved over the finding, permitting the Insurance Company to recover the amount from the owner of the vehicle, the vehicle owner, second respondent herein has filed a cross objection in Cross Objection No.14 of 2011.

(2.) THE brief facts which are necessary to decide the issue involved in the appeal are as follows:

(3.) HEARD the learned counsel appearing on either side and I have perused the materials available on record.