NEW INDIA ASSURANCE CO.LTD Vs. BOOPATHY KANNAN

JUDGEMENT

(1.) Challenging the Award dtd. 8/2/2008 passed by the Motor Accidents Claims Tribunal (Chief Judicial Magistrate), Erode, in M.C.O.P.No.206 of 2005, New India Assurance Company has filed the present Appeal.

(2.) First respondent is the claimant. Second respondent driver of the vehicle, third respondent owner of the vehicle in question and Appellant - Insurance Company are Respondents 1 to 3 before the Tribunal.

(3.) Brief facts are as follows: