HDFC-ERGO GENERAL INSURANCE COMPANY LIMITED Vs. MURUGESAN

JUDGEMENT

(1.) This appeal has been filed by the second respondent-Insurance Company before the Tribunal challenging the award passed by the Motor Accident Claims Tribunal / Additional District and Sessions Judge, Ariyalur in M.C.O.P.No.176/2013, directing it to deposit a sum of Rs.4,04,120.00 with interest.

(2.) The brief facts are as follows :

(3.) The owner of the tractor and the owner of the trailer (R1 and R3 before the Tribunal) remained exparte and their respective Insurance Company had filed their counters. Before the Tribunal, the petitioner was examined as P.W.1