ORIENTAL INSURANCE CO., LTD Vs. JAINAMBU

JUDGEMENT

(1.) This civil miscellaneous appeal is directed against the award and decree dated 10.08.2005 and made in M.C.O.P.No.3157 of 2002, on the file of the Motor Accident Claims Tribunal (Additional Sub-Court-III), Trichy.

(2.) The second respondent Insurance Company in the claim petition is the appellant herein. Whereas, the claimants 1 to 7 are the respondents 1 to 7 herein and the first respondent in the claim petition, who is the owner of the vehicle, is the eighth respondent herein.

(3.) The respondents 1 to 7 had made a claim before the learned Motor Accident Claims Tribunal (Additional Sub-Court-III), Trichy, claiming a sum of Rs.10,00,000/- for the death of one Mr.K.M.Abdul Razak, who is none other than the husband of the first respondent and father of the respondents 2 to 7.