BRANCH MANAGER, NATIONAL INSURANCE COMPANY LIMITED Vs. SARANYADEVI; PETCHIAMMAL; GURUMOORTHY; PAULPANDIAN

JUDGEMENT

(1.) The appellant / second respondent has preferred the present appeal against the judgment and decree passed in M.C.O.P.No.18 of 2008, on the file of Motor Accidents Claims Tribunal, Chief Judicial Magistrate, Virudhunagar District at Srivilliputhur.

(2.) The short facts of the case are as follows:-

(3.) As the father of the deceased Kumar died during the pendency of the case, his son, i.e., the fourth petitioner was added as a necessary party as per order dated 12.11.2009 passed in I.A.No.211 of 2009.