ORIENTAL INSURANCE CO., LTD. Vs. PONRAJ

JUDGEMENT

(1.) The memorandum of civil revision is directed against the Award dated 21.04,1999 and made in M.C.O.P. No. 125 of 1998, on the file of the learned Motor Accident Claims Tribunal/Additional District Judge-cum-Chief Judicial Magistrate, Villupuram. The revision petitioner herein is the second respondent in the claim petition.

(2.) The first respondent herein seems to have filed the claim petition in M.C.O.P. No. 125 of 1998, on the file of the learned Motor Accident Claims Tribunal/Additional District Judge-cum-Chief Judicial Magistrate, Villupuram, claiming a sum of Rs. 15,000/- for the injuries sustained by him in a road traffic accident, which is said to have been taken place on 13.05.1991 involving two lorries viz., TCF 5355 belonging to the first respondent therein and PYT 1221 belonging to the respondents 3, 5, 6 and 7 therein.

(3.) The lorry bearing registration No. TCF 5355 belonging to the first respondent in the claim petition was said to have been insured with the revision petitioner at the relevant period.