NATIONAL INSURANCE COMPANY LTD Vs. SUBARUDDIN

JUDGEMENT

(1.) This Civil Miscellaneous Appeal has been filed against the award passed in M.C.O.P.No.87 of 2007 dtd. 16/8/2013, on the file of the Motor Accident Claims Tribunal (Subordinate Judge), Kuzhithurai.

(2.) The appellant herein is the third respondent, the first respondent herein is the petitioner, the respondents 2 and 3 herein are the respondents 1, 2 and the respondents 3 and 4 herein are the respondents 4 and 5 in the claim petition. The first respondent has filed a claim petition in M.C.O.P.No.87 of 2007, claiming compensation for the damages, in an accident that took place on 14/6/2005. The Tribunal has awarded a sum of Rs.2,00,000.00 (Rupees Two Lakhs only) as compensation. Against which, the appellant has preferred this appeal.

(3.) Brief substance of the claim petition in M.C.O.P.No.87 of 2007 is as follows: