UNITED INDIA INSURANCE COMPANY Vs. ARUMUGAM

JUDGEMENT

(1.) THE United India Insurance Company is the appellant in the above appeal challenging the award and decree dated 11.9.2012 passed in M.C.O.P.No.406 of 2011 on the file of the Motor Accidents Claims Tribunal (Sub Court), Chidambaram at Cuddalore District in respect of quantum of compensation.

(2.) HEARD Ms.V.Hemamalini, learned counsel representing Mr.J.Chandran, learned counsel appearing for the appellant. Though notice was served on the respondents 1 and 2 on 4.4.2013, none appears on behalf of the respondents 1 and 2 till date. The third respondent though appeared through counsel M/s.A.Joseph Sagayaraj, when the matter is called none appears on his behalf.

(3.) THE said Original Petition was contested by the appellant and also the third respondent contending that the accident was not caused due to the rash and negligent driving of the van driver and that the deceased riding his bicycle in a rash and negligent manner resulting the accident and that the appellant and the third respondent are not liable to pay the compensation.