BRANCH MANAGER, NATIONAL INSURANCE CO. LIMITED Vs. JOTHI

JUDGEMENT

(1.) This Civil Miscellaneous Appeal is filed against the order in M.C.O.P.No.31 of 2017 on the file of the Motor Accident Claims Tribunal / Additional District and Sessions Judge, Periyakulam. The appellant is the second respondent, respondents 1 to 5 herein are the claimants and respondents 6 to 8 are the respondents 1,3 and 4 in the claim petition.

(2.) Brief substance of the claim petition is as follows:

(3.) Brief substance of the counter filed by the second respondent is as follows: