MANAGER ,UNITED INDIA INSURANCE COMPANY LIMITED Vs. SHANMUGAM

JUDGEMENT

(1.) THE appellant/2nd respondent has preferred the present appeal in CMA(MD).No.1014 of 2002, against the judgment and decree passed in M.C.O.P.No.207 of 1999, on the file of the motor accident claims Tribunal, Subordinate Court, Kovilpatti.

(2.) THE short facts of the case are as follows:-

(3.) THE 3rd respondent, viz., Pandian roadways Corporation Madurai, has also filed a counter denying the allegations in the claim regarding negligence of the bus driver. It was submitted that the accident occurred due to negligence of the 1st respondents lorry driver and as such the 2nd respondent only can be held liable to pay compensation. It was submitted that the claim was excessive.