NATIONAL INSURANCE COMPANY LIMITED Vs. A.MARY

JUDGEMENT

(1.) The Insurance Company has challenged the judgment dtd. 4/2/2021 passed by the Motor Accident Claims Tribunal, Cuddalore in M.C.O.P.No.417 of 2017.

(2.) When the case was taken up for hearing, the learned counsel for the respondents 1 to 4 submitted that a memo has been filed stating that the first respondent died on 19/11/2020 and the respondents 2 to 4 are her legal representatives. The death of the first respondent is therefore recorded and the respondents 2 to 4 are recorded as her legal representatives. The Registry is directed to carry out the amendments.

(3.) The brief facts, which are necessary for disposing of the above appeal are as follows:-