NEW INDIA ASSURANCE CO LTD Vs. S.KARTHICK

JUDGEMENT

(1.) These Civil Revision Petitions are filed by the Insurer of the Vehicle, bearing Registration No.TN-22-AY-1895, who is the Second Respondent in the Claim Petitions.

(2.) The Revision Petitioner filed Petitions before the Tribunal to implead the Owner and the Insurer of the Two-wheeler, in which, the Claimants traveled. That Petitions were dismissed. Aggrieved by the same, the present Civil Revision Petitions are filed.

(3.) The learned Counsel appearing for the Revision Petitioner submitted that having regard to the damage caused to the vehicle of the Insurer, it is a clear case of Composite Negligence and therefore, the Owner and the Insurer of the Two-wheeler, which was used by the Claimants, are necessary party to be impleaded in the Claim Petitions for Compensation and that was not properly appreciated by the Court below.