ICICI LOMBARD GENERAL INSURANCE CO. LTD. Vs. CHINNASAMY

JUDGEMENT

(1.) THE ICICI Lombard General Insurance Company is the appellant in the above appeal challenging the award and decree dated 1.8.2012 passed in M.C.O.P.No.945 of 2010 on the file of the Motor Accidents Claims Tribunal (Principal Sub Court), Coimbatore with 9% interest both in respect of negligence and quantum of compensation.

(2.) HEARD Ms.R.Sreevidhya, learned counsel appearing for the appellant and Mr.Kalyanasundaram, learned senior counsel representing Mr.V.Srinivasan, learned counsel appearing for the first respondent. It is stated that the respondents 2 and 3 remained ex parte before the Tribunal and hence, notice to them may be dispensed with. Accordingly, the notice to the respondents 2 and 3 is dispensed with.

(3.) THE said Original Petition was contested by the appellant on the ground that the claimant was under the influence of alcohol and he was carelessly walking across the busiest road and he was negligent which resulted in the accident.