NEW INDIA ASSURANCE COMPANY LIMITED Vs. K. UDAYAKUMAR

JUDGEMENT

(1.) THE New India Assurance Company Limited, Insurer of Yamaha Motorbike No.TN -32 -B -1878 disputes its liability of pay the amount under the impugned award.

(2.) IN this accident, two -Motorbikes are involved. One is Hero Honda Motor bike (TN -32 -X -1991). It belongs to the Second Respondents (Sozhan). Its Insurer is the Third Respondent (National Insurance Company Limited). The other bike involved in this accident is Yamaha Motorbike (TN -32 -B -1878). It belongs to the Fourth Respondent (Sakthivel). Its Insurer is the Appellant (new India Assurance Company Limited).

(3.) THE Appellant disputes its liability to pay the said 50% of the award amount.